BANSURILAL KARAMSINH BAMANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. J. K. Shah, learned Additional Public Prosecutor waives service of Rule on behalf of the respondent-State.

(2.) Heard the learned advocates for the respective parties, through video conferencing.

(3.) The present applications are filed under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with C. R. No. 11207028200077 of 2020 registered with Halol Police Station, District Panchmahals for the offence punishable under Sections 65(a), 65(e), 81 and 98(2) of the Gujarat Prohibition Act, 1949.