HARPALSINH RAJENDRASINH JHALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.-III No.130 of 2019 registered with Dhrangadhra Taluka Police Station, District : Surendranagar for the offences punishable under Sections 65(a)(e), 81, 98(2) and 116 B of the Prohibition Act.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for the State.

(3.) Heard learned advocate for the applicant and the learned Additional Public Prosecutor through Video Conferencing.