DIPAKBHAI JIVANBHAI SARLA 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.11211025210069 of 2021 registered with Joravarnagar Police Station, District Surendranagar for the offences under Sections 65(e), 98(2) and 81 of the Gujarat Prohibition Act, 1949.