RAVIRAJSINH NIRUBHA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarge on Regular Bail in connection with I-C.R. No. 111202008201560/2020 registered with 'A' Division Police Station, District Jamnagar for the offences punishable under Sections 65(e), 116B, 81 and 98(2) of the Gujarat Prohibition Act.

(2.) Heard learned Advocate Mr Premal S Rachh for the Applicant and learned APP Ms. Moxa Thakkar for the Respondent State through Video Conference.

(3.) Rule. Learned APP waives service of Rule for the Respondent State of Gujarat. Submission of the Parties: