MANISH NATVARLAL GILITWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.L.B.Dabhi, learned Additional Public Prosecutor waives service of Rule on behalf of the respondent -State of Gujarat.

(2.) Heard Mr.Hardik Dave, learned advocate for the applicants and Mr.L.B.Dabhi, learned Additional Public Prosecutor for the respondent -State.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants - original accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR being C.R.No.III - 117 of 2016 registered with Athwalines Police Station, District: Surat, for the offences punishable under Sections 66(1)(b), 65(e), 75(b)(c), 81, 82, 85(1)(3), 86, 116(b), etc. of the Gujarat Prohibition Act.