LAKHA TAPUBHAI GURGUTIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

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

(3.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. 11218015200066 of 2020 registered with Ranavav Police Station, Porbandar for the offence punishable under Section 65(E) , 65(F) and 66(1)(b) of the Prohibition Act.