R.P.DHOLARIA, J. - (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 IIIC. R.No.167 of 2018 registered with Anand Rural Police Station, Dist.Anand for the offences punishable under Section 65(E) of the Gujarat Prohibition Act.;