CHIRAG Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.11821008200547 of 2020 registered with Dahod Rural Police Station, District: Dahod for the offences under Sections 65-E, 98(2), 116-B of Gujarat Prohibition Act.

(3.) Heard Mr. Minhaj, M. Shaikh, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent No.1.