SANJAYBHAI NAVALSINGBHAI KATARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicants - accused under Section 439 of the Code of Criminal Procedure for enlarging the applicants on Regular Bail in connection with C. R. No. 11821008200843 of 2020, registered with Dahod Rural Police Station, District: Dahod for the offences punishable under Sections 65(E) , 81 , 98(2) and 116-B of the Prohibition Act.

(2.) Heard learned advocate Mr. Imtiyaz I. Mansuri for the applicants and learned APP Ms. Nisha Thakore for the respondent - State through Video Conference.

(3.) Rule. The learned APP waives service of notice of rule on behalf of the respondent - State.