SANJAYBHAI VINUSINH RATHOD 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. 11206075202451/2020 registered with Visnagar Police Station, District-Mehsana for offence under Sections 65AE and 116B of the Prohibition Act.

(3.) Heard learned counsel for the applicant and the learned APP through Video Conferencing.