KETANBHAI @ ROBOT JAGDISHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Soni, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.-11214031202191 of 2020 registered with Mahuwa Police Station, District: Surat (Rural) for the offences under Sections 65(E), 81, 83, 98(2), 116-B of the Prohibition Act..

(3.) Heard Ms. Pooja Baswal, learned advocate for Mr. Jaydeep Sindhi, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent-State.