DINESHBHAI RATANSINH PARMAR 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 filed 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.11184003210205 of 2021 registered with Jetpur Pavi Police Station, District Chhotaudepur for the offences under Sections 65(a), 65(e), and 98(2) of the Gujarat Prohibition Act, 1949.