PRASHANT AKSHAYKUMAR PADHYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Siddharth Dave appearing on behalf of the applicant and learned Additional Public Prosecutor Mr.Ronak Raval on behalf of the respondent-State.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent-State.

(3.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - original accused prays for being released on anticipatory bail in connection with FIR No.11217030220702 of 2022 registered with Siddhpur Police Station, District Patan on 25/6/2022 for offences punishable under Ss. 65-A, 65(e), 116-B, 81, 83 of Gujarat Prohibition Act, 1949.