PITAMBAR @ DINESHBHAI HIRABHAI VANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Dharmesh Devnani, 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 FIR being C.R.No.11821001200275 of 2020 registered with Randikpur Police Station for the offence punishable under Sections 65(a), 65(e), 116(B) and 81 of Gujarat Prohibition Act.

(3.) Heard Mr. Chetankumar Shah, learned counsel for the applicant and Mr. Dharmesh Devnani, learned APP for the State through video conferencing.