VAGHELA MAHENDRASIN DILIPSINH 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.11192030210344 of 2021 registered with Kanbha Police Station, District Ahmedabad (Rural) for the offences under Sections 65(e) and 116-B of the Gujarat Prohibition Act, 1949.