HIRENBHAI ASHOKBHAI TANDEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is preferred pursuant to the liberty granted by this Court vide order dated 28.02.2020. At this stage, it is required to be noted that applicant filed Criminal Misc. Application No.22175 of 2019 before this Court after filing of the charge-sheet. However, the said application came to be withdrawn and liberty was reserved to the applicant to file fresh application before this Court after a period of three months.

(2.) Rule. Learned APP waives service of Rule on behalf of the respondent State.

(3.) 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.III-372 of 2019 registered with Bilimora Police Station, District Navsari for offence under Sections 65(a)(e) , 81 , 98(2) of the Prohibition Act.