Gita Gopi,J. - (1.)Rule. Ms. Monali Bhatt, learned Additional Public Prosecutor, waives service of notice of rule on behalf of respondent-State.
(2.)This application has been preferred under section 438 of the Code of Criminal Procedure seeking anticipatory bail in connection with the first information report being FIR No. 11215003210072 of 2021 registered with Anklav Police Station, Anand for the offences punishable under sections 65(a), 65(e), 81, 83, 116-B, 98(2) of the Prohibition Act.
(3.)Mr. Aamir Pathan, learned advocate for the applicant submitted that the allegation against the present applicant is of the middle man who was proposed to carry the muddamal prohibitory liquor but no such prohibitory article was found in his conscious possession and he is being alleged to have absconded from the place of offence. He has further submitted that there are no criminal antecedent against the present applicant. It was, therefore, prayed that discretion may be granted in favour of the applicant.