MADHU SHANKARBHAI TOMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973 (for short " Cr.P.C ."), the applicant-accused has prayed for bail in connection with the FIR being C.R.No.III-580 of 2019 registered with Chhota-Udepur Police Station, District Chhota-Udepur for the offences under Sections 65(a)(e), 98(2), 81 and 83 of the Gujarat Prohibition Act, 1949.