SUBHASHBHAI PRABHATBHAI DANGAR 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 FIR No.11213042200042 of 2020 registered with Padadhari Police Station, District: Rajkot for the offences under Sections 66(a), 65(e), 116-B Prohibition Act.

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