MANILAL DHAYABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor waives service of notice of rule for and on behalf of respondent­State.

(2.) Heard learned advocate for the applicant and learned Public Prosecutor for the respondent­ State.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the Prohibition­C.R.No.III­ 214 of 2018 registered with Sevaliya Police Station, Kheda for the offences punishable under Sections 65(E), 116(B), 81 and 83 of the Gujarat Prohibition Act.