ALPESH RANJIT CHAUHAN 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, the applicant-accused has prayed for bail in connection with the FIR being C.R. No.11200049210563 of 2021 registered with Vapi GIDC Police Station, District Valsad for the offences under Sections 65A, 65E, 81 and 98(2) of the Gujarat Prohibition Act, 1949.