JILABHAI MALABHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Rule. Learned APP waives service of notice of rule on behalf of the respondent State.

(3.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. 11211016200056 of 2020 registered with Dhrangadhara Police Station, Surendranagar for the offence punishable under Sections 65(E) and 116(B) of the Prohibition Act.