SAGAR SYAMSING THAKUR 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 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 ProhibitionC.R.No.5129 of 2018 registered with Sola High Court Police Station, Ahmedabad for the offences punishable under Sections 65(a),(e),66(1)(B)(1)98(2) and 116(1)(b) of the Gujarat Prohibition Act.