PRADIPSINH JAGDISHSINH RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for grant of Regular Bail in connection with III-C.R. No.219 of 2019 registered with Kanbha Police Station, Ahmedabad Rural for the offences punishable under Sections 65(E), 116(B), 98(2), 81, 83 of Prohibition Act.

(2.) Heard learned Advocate Mr. Nisarg D. Shah for the Applicant and learned APP Mr. H.K. Patel for the Respondent State through Video Conference.

(3.) Rule returnable forthwith. Learned APP waives service of Rule on behalf of the Respondent State.