JITENDRA @ JITU RAJUJI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

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

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

(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 FIR being Prohibition C. R. No. 5343 of 2018 registered with Khokhra Police Station, Ahmedabad for the offence punishable under Sections 66(B), 65(A)(E), 116(B) of the Prohibition Act.