SATISHBHAI @ RADHE JETHALAL VELJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicants under Section 439 of the Code of Criminal Procedure for enlarging them on Regular Bail in connection with FIR No. 11202014200074 of 2020 registered with Dhrol Police Station, District-Jamnagar for the offences punishable under Sections 65(a) , 65(e) , 81 , 83 , 98(2) of the Prohibition Act.

(2.) Heard learned Advocate Mr. Pratik Jasani for the Applicants and learned APP Ms. Moxa Thakkar for the Respondent State through Video Conference. Submission of the Parties:

(3.) Rule. Learned APP waives service of notice of Rule for the Respondent State of Gujarat.