ARJAN MEPABHAI MORI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Mitesh Amin, learned Public Prosecutor waives service of Rule for 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.11218015200474 registered with Ranavav Police Station, Porbandar for offence under Sections 66(1)(b), 65(e) of the Gujarat Prohibition Act.

(3.) Heard learned counsel for the applicant and the learned Public Prosecutor through Video Conferencing.