SUNIL SURESHCHANDRA JAISWAL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard learned advocate for the applicant and learned APP for the respondent­State.

(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 Prohibition C.R. No.III­101 of 2019 registered with Umreth Police Station, Dist.­Anand for the offence punishable under Sections 65(E), 81, 98(2) and 116­B of the Gujarat Prohibition Act.