KOCHARIYABHAIDULIABHAIBHAIDIYA Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nisha Thakore, learned APP 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.11184003200080 of 2020 registered with Jetpur? Pavi Police Station, Chhota Udepur for offence under Sections 65 (A)(E), 81, 83 and 98(2) of the Gujarat Prohibition and Amended Ordinance Act, 2016.

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