RAJENDRA TULSIRAM PATIL 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.11210025210821 of 2021 registered with Limbayat Police Station, Surat City, District Surat for the offences under Sections 65(a), 65(e), and 81 of the Gujarat Prohibition Act, 1949.