DAYA NARAYAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of rule on behalf of the respondent-State.

(2.) This application is filed by the applicant under Section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered as C.R. No.III-92/2019 with Dhrangadhra Taluka Police Station, District Surendranagar for the offence punishable under Sections 65(A)(E), 98(2), 116(B) and 81 of the Gujarat Prohibition Act.

(3.) Learned Advocate appearing on behalf of the applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.