HASNAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. 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.I-11824003200065/2020 registered with Kakrapar Police Station, District: Tapi for the offences under Sections 65(A), 65(E), 81, 98 AND 116(B) of the Gujarat Prohibition Act.

(3.) Heard Mr. Hiren M. Modi, learned advocate for the applicant and Ms. Jirga Jhaveri, learned APP for the respondent No.1.