AJAY RAMESHBHAI THAKKOR Vs. THE STATE OF GUJARAT

JUDGEMENT

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

(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 Prohibition C. R.No.5144 of 2018 registered with Nikol Police Station, Ahmedabad for the offences punishable under Sections 66(B), 65(e), 81 and 98(2) of the Gujarat Prohibition Act.