YOGE YOGESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with C.R. No. 11822003201173/2020 registered with Vansda Police Station, District Navsari for the offences punishable under Sections 65(A)(E), 81, 98(2) of the Prohibition Act .

(2.) Heard learned Advocate Mr. Jaydeep H Sindhi for the Applicant and learned APP Ms. Moxa Thakkar for the Respondent-State through Video Conference.

(3.) Rule. Learned APP Ms. Moxa Thakkar waives service of notice of Rule on behalf of the Respondent-State of Gujarat. Brief facts of the case: