SUNIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ld. APP waives Rule for the State.

(2.) By way of present successive bail application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - accused has prayed for anticipatory bail in connection with the FIR being C.R. No. 11214021211302 of 2021 registered with Kosamba Police Station, Dist. Surat Rural, for the offences under Sec. 65 (A)(E), 81, 83, 98(2) and 116(2) of the Prohibition Act .

(3.) It is the case of the prosecution that, the applicant is involved in transporting the liquor as referred in the FIR.