BHAYLALBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) By way of the present application, the applicant has prayed to quash and set aside the order dated 07.10.2019 passed by learned 13th Additional Sessions Judge, Vadodara in Criminal Misc. Application No.232 of 2019, wherein learned Sessions Judge has cancelled the regular bail in connection with the FIR being C.R.No.III-530 of 2019 registered on 23.06.2019 at Vaghodia Police Station, Vadodara Rural for the offence under Sections 65(A)(E), 81 and 98(2) of the Gujarat Prohibition Act and he has further prayed to release the application on bail on suitable terms and conditions.

(3.) Heard learned advocate for the applicant and learned APP for the respondent-State.