UMESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to the liberty granted by this Court vide order dated 24.01.2020 passed in Criminal Misc. Application No.22911 of 2019, present successive bail application is filed by the applicant. Vide aforesaid order, liberty was granted to the applicant to file fresh application after a period of four months.

(2.) Rule. Learned APP Mr.L.B.Dabhi waives service of Rule on behalf of the respondent State.

(3.) 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.III-132 of 2019 registered with Vanthali Police Station, District Junagadh for offence under the provisions of the Prohibition Act .