SHUBHAM MAHAVIRBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the parties through video conferencing.

(2.) Rule returnable forthwith. Mr. Mitesh Amin, learned Public Prosecutor waives service of Rule on behalf of the respondent - State.

(3.) The present application has been filed by the applicant seeking regular bail under Section 439 of Cr.P.C. in connection with the FIR being C.R. No. 11210015200025/2020 registered with DCB Police Station, Surat on 10.03.2020 under Sections 65(e), 65(a), 98(2) and 81 of the Gujarat (Bombay) Prohibition Act, 1949.