LAWS(GJH)-2020-6-95

BHAJARAM Vs. STATE OF GUJARAT

Decided On June 10, 2020
Bhajaram Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent-State.

(2.) Heard the learned advocates for the respective parties by video conferencing.

(3.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.11204028200058 of 2020 registered with Kapadvanj Rural Police Station, District Kheda for the offences punishable under Sections 65(a), 65(e), 67A, 116-B, 81 and 98(2) of the Gujarat Prohibition Act, 1949.