AADAM @ AADHO KHAMISHA BHOKAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor Mr. Mitesh Amin waives service of rule on behalf of the respondent - State of Gujarat.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as Prohibition C.R No.480 of 2017 registered with Khambaliya Police Station, Devbhoomi Dwarka.

(3.) Learnedadvocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.