RAVIRAJSINH JAGATSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) Rule. Learned PP waives service of notice of rule for and on behalf of respondent-State.

(3.) This successive regular bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with Prohibition C. R. No. III - 383 of 2019 registered with Tankara Police Station, Morbi for the offence punishable under Sections 65(A)(E) , 116(B) , 98(2) and 81 of the Prohibition Act.