MAHERA AJAYBHAI RAMANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Riddhesh Trivedi appearing on behalf of the applicants and learned Additional Public Prosecutor Mr.Ronak Raval on behalf of the respondent-State.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent-State.

(3.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants No.1, 2, and 3 - original accused No.7, 4, and 6 pray for being released on anticipatory bail in connection with FIR No.11187002220311 of 2022 registered with Balasinor Police Station, District Mahisagar on 8/6/2022 for offences punishable under Ss. 65-A, 65(e), 116-B, 81 of Gujarat Prohibition Act, 1949.