(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered at C.R. No. III - 30 of 2017 with Sankheda Police Station, District: Chhotaudepur for the offences under Sections 65(E) and 98 of the Prohibition Act.
(2.) Heard, the learned advocate for the applicant and the learned Public Prosecutor for the respondent - State.
(3.) The learned Public Prosecutor opposes the present application and submits that looking to the nature and gravity of offence, present application may be dismissed.