RAJESH 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 the FIR being C.R.No.11191009210998 of 2021 registered with Dariyapur Police Station, District Ahmedabad City for the offences under Ss. 66(1)(b), 65(a)(e), 116-B and 98(2) of the Gujarat Prohibition Act, 1949.