AKIB YUNUSBHAI KHORAJIYA 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 Prohibition C.R. No. 5079 of 2017 before Maliya Miyana Police Station, District Morbi for the offence punishable under Sections 65(A)(E), 116(B), 81, 98(2) of the Prohibition Act.

(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.