BHADRESHKUMAR SHANTILAL MAHETA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Manan Mehta, 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 C.R.No.Part-C-11822006200047 of 2020 registered with Bilimora Police Station, Navsari Dist. for the offence punishable under Sections 65(a), 65(e), 116(B) and 98(2) of the Bombay Prohibition Act and Sections 465, 468, 471 and 114 of IPC.

(3.) Heard Mr. K.T Beladiya, learned counsel for the applicant and Mr. Manan Mehta, learned APP for the respondent-State through video conferencing.