LAWS(GJH)-2020-5-270

PABUDANSINGAMARSINGSHEKHAVAT Vs. STATEOF GUJARAT

Decided On May 26, 2020
Pabudansingamarsingshekhavat Appellant
V/S
Stateof Gujarat Respondents

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. III ?230 of 2019 registered with Kutiyana Police Station, District Porbandar for offence under Sections 66(1) B, 65 ?E, 116 ?B, 98(2) and 83 of the Prohibition Act .

(3.) Heard learned counsel Shri Brijesh Trivedi for Mr. Jagdish Satapara, learned advocate for the applicant and the learned APP through Video Conferencing.