KIRITSINH MANGALSINH RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr. Ronak Raval waives service of Rule for and on behalf of the respondent-State.

(2.) Learned advocate Mr. Tanmay Karia at the outset has requested to amend the name of police station. Request is granted. Learned advocate Mr. Karia is permitted to amend the name of police station as 'Dahod (Rural) Police Station', instead of 'Dahod Police Station'.

(3.) This application is filed seeking anticipatory bail in connection with the FIR, being C.R. No.III-172 of 2018 registered with Dahod Rural Police Station, Dahod for the offences punishable under Sections 65(a)(e) , 81 and 98(2) of the Prohibition Act.