RAMSWARUP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Himanshu K. Patel waives service of Rule on behalf of the respondent State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.I-69 of 2020 registered with Mehsana Taluka Police Station, for offence under Sections 65(A)(E) . 116(B), 81, 83, 98(2) of the Prohibition Act .

(3.) Heard learned Advocate Mr. Dinesh Chaudhary for Mr. Arpit Patel for the Applicant and learned APP Mr.Himanshu Patel for the Respondent State.