VISHAL RAJENDRABHAI LIMBACHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Dave, waives service of notice of rule on behalf of the respondent - State.

(2.) Vishal Rajendrabhai Limbachiya (Patel) has filed this Application under Section 439 of the Code of Criminal Procedure for enlarging him on Regular Bail in connection with FIR being III-C.R. No. 216 of 2016 registered with Changodar Police Station, Ahmedabad for the offences punishable under Sections 65E, 81, 116B of Gujarat Prohibition Act.

(3.) Heard learned Advocate Mr. Urvesh Prajapati for the Applicant and learned APP Mr. Dave for the Respondent - State through Video Conference. Submission of the Parties: