MILANBHAI BHARATBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicant has filed an application for fixing early date of hearing of the main matter. The application for fixing early date of hearing is allowed. The main matter is taken up for hearing today itself.

(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 Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.PART C - 11214046220167 of 2022 registered with Palsana Police Station, Surat Rural, District Surat for the offences under Ss. 65(e), 98(2), 116(2) and 81 of the Gujarat Prohibition Act, 1949 and the Gujarat Prohibition (Amendment) Act, 2017.