HARKHABEN GABHUJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor waives service of notice of Rule on behalf of the respondentState of Gujarat.

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

(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 ProhibitionC.R.No.5151 of 2018 registered with Sola High Court Police Station, Ahmedabad for the offence punishable under Sections 65(E),66(1)(B)(1) and 81 of the Gujarat Prohibition Act.