LAWS(GJH)-2020-12-1262

DILIPBHAI BALKISHANBHAI OGADBHAI PRAJAPATI Vs. STATE OF GUJARAT

Decided On December 16, 2020
Dilipbhai Balkishanbhai Ogadbhai Prajapati Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Mr. Soni, 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 No.11195002200534 of 2020 registered with Ambaji Police Station, District: Banaskantha for the offences under Sections 65(a), 65(e), 81, 98(2) and 116-B of the Prohibition Act.

(3.) Heard Mr. M.M. Shaikh, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent-State.