JALARAM DHIM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with C.R. No. 11191048201408/2020 registered with Sarkej Police Station, District Ahmedabad for the offences punishable under Sections 66(2) , 65(a) , 65(e) , 81 and 98(2) of the Prohibition Act.

(2.) Heard learned Advocate Mr. Tejas M. Barot for the Applicant and learned APP Mr. H.K.Patel for the Respondent State through Video Conference.

(3.) Rule. Learned APP waives service of Rule for the Respondent State of Gujarat. Submission of the Parties: