HASMUKHJI PRAHLADJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Mitesh Amin, learned PP waives service of notice of rule on behalf of respondent-State.

(2.) Heard learned counsels for the respective parties.

(3.) By way of the preferring the present application under section 438 of the Code of Criminal Procedure, 1973, the applicant seeks grant of anticipatory bail in the event of his arrest in connection with the FIR being Prohibition C.R. No. III-51 of 2018 registered with Santej Police Station, Gandhinagar, for the offences punishable under Sections 65(A), 65(E), 66(B), 116(B) of Prohibition Act.