ARVINDBHAI RAVJIBHAI DEVIPUJAK Vs. THE STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nisha Thakore, 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. 11196017200341 registered with Panigate Police Station for offence under Sections 65E , 98(2) , 116B , 81 of the Prohibition Act.

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