GANPATBHAI RAMANBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent-­State.

(2.) Heard learned advocate for the applicant and learned APP for the respondent-­State.

(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 FIR being C.R. No.III-­200 of 2019 registered with Halol Rural Police Station for the offence punishable under Sections 65-­(A)(E) and 81 of the Gujarat Prohibition Act.