JONTI BHARATBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) 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.11822021220038 of 2022 registered with Navsari Rural Police Station, District Navsari for the offences under Ss. 65(a)(e), 116-B and 98(2) of the Gujarat Prohibition Act, 1949.

(3.) The brief facts of the case are as under:-