RAJMAL @ RAJU CHUNILAL KUMHAR 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.III-327 of 2019 registered with Palsana Police Station, Surat Rural, District Surat for the offences under Ss. 65A, 81, 98(2) and 65E of the Gujarat Prohibition Act, 1949.