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 application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with four FIR being C.R.No.III-360 of 2017 registered with Morva (H) Police Station, District Panchmahal for the offences under Ss. 65AE, 81 and 98(2) of the Gujarat Prohibition Act, 1949.