KARANKUMAR SHANKARBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for enlarging the Applicant on anticipatory bail in connection with the F I R be i ng C. R. No . 1 1 2 1 4 0 3 3 2 3 0 1 4 4 o f 2 0 2 3 registered wit h Mangrol Police Station, Surat Rural for the offe nse s puni sha bl e unde r S ec tions 65A, 81, 98(2), 116-B, 65(e) of the Gujarat Prohibition Act.

(2.) Heard learned Advocate for the Applicant and learned APP for the Respondent - State.

(3.) Learned Advocate for the Applicant has submitted that co-accused have been enlarged on anticipatory bail by this Court vide order dated: 11. 05.2023 in Criminal Miscellaneous Application No. 8451 of 2023. Role attributed to the present applicant is also similar to co-accused, more over present applicant is juvenile. Therefore, submitted to allow the present application.