BHARATBHAI JIVANBHAI BHRAMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for respondent - State.

(2.) Heard Mr. Malav Mulani, learned advocate for the applicants and learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants ? original accused have prayed to release them on anticipatory bail in case of his arrest in connection with the FIR No. 11217036200245 of 2020 before Varahi Police Station, District: Patan for the offences under Sections 65(A)(E) , 67(1)A, 116B, 81, 83, 98(2) and 99 of the Prohibition Act .