MALARAMVARINGARAMBISHNOI Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nisha Thakore, learned APP waives service of Rule for the respondent - State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.11993005200055 registered with Aadesar Police Station for offence under Sections 65(a), 65(e), 81, 116(b), 98(2) and 81 of Gujarat Prohibition Act.

(3.) Heard learned counsel for the applicant and the learned APP through Video Conferencing.