ALKESHBHAI CHHATRASINH BAKALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(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 applications under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with five FIRs being (i) C.R.No.III-178 of 2019 registered with Katwara Police Station, District Dahod, (ii) C.R.No.III- 227 of 2019 registered with Limdi Police Station, District Dahod, (iii) C.R.No.III-172 of 2018 registered with Dahod Rural Police Station, District Dahod, (iv) C.R.No.11821025200077 of 2020 registered with Katwara Police Station, District Dahod and (v) C.R.No.III-41 of 2017 registered with Jesawada Police Station, District Dahod for the offences under Ss. 65AE, 81, 83, 98(2) and 116B of the Gujarat Prohibition Act, 1949.