SAHDEVSINH GIRVANSINH @ GIRUBHA GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant (Original Accused) under Section 439 of the Code of Criminal Procedure for enlarging him on Regular Bail in connection with FIR. No. 11198020200401 registered with Ghogha Police Station, District Bhavnagar for the offences punishable under Sections 65(a) (e) and 116-B of the Prohibition Act.

(2.) Heard learned Advocate Mr. Kuldeep Vaidya for the Applicants and learned APP Ms. Shruti Pathak for the Respondent State through Video Conference.

(3.) Rule. Learned APP waives service of Rule for the Respondent State of Gujarat.