JAYESHBHAI JERAMBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by 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.III-274 of 2019 registered with Jafrabad Police Station, District Amreli for the offences under Sections 66(1)(b), 65 (A)(E), 116(B), 98(2) and 81 of the Gujarat Prohibition Act, 2016.