RAMANBHAI RAGHABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent - State.

(2.) This is an application under section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered at C.R. No. III- 49 of 2017 before Vapi Police Station, District Valsad for the offence punishable under Sections 65(e) and 81 of the Bombay Prohibition Act, 1949.

(3.) The learned advocate appearing on behalf of the applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions. Learned advocate further states that the applicant is under detention and if this Court grants anticipatory bail, he shall mark presence before the concerned police station after releasing from detention.