CHUNARA SHAILESHKUMAR JASHUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard learned advocate for the applicants and learned Additional Public Prosecutor for the respondent-State.

(3.) By way of the present application under section 438 of the Code of Criminal Procedure, 1973, the applicants - original accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR being Prohibition C.R.No.5334 of 2018 registered with Vatva Police Station, District-Ahmedabad for the offence punishable under Sections 66(1)(b),65(a)(f)(c) and 81 of the Gujarat Prohibition Act.