DINESH KOHLARAM BISNOI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) Rule. Learned APP waives service of notice of rule on behalf of the respondent State.

(3.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. 11189001200055 of 2020 registered with Halvad Police Station, Morbi for the offence punishable under Sections 65(A)(E) , 116(b) , 81 , 83 , 98(2) of the Prohibition Act and Sections 465 , 467 , 468 , 471 , 120(b) of the Indian Penal Code.