BABU DAMARAM BENIWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to the liberty granted by this Court vide order dated 13.03.2020, this successive bail application is filed by the applicants. By way of the aforesaid order, liberty was reserved to the applicants to file fresh application after a period of four months.

(2.) Rule. Learned APP Mr.Ronak Raval waives service of Rule on behalf of the respondent State.

(3.) 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-223 of 2019 registered with Adesar Police Station, District Kachchh Western - Gandhidham for offence under the provisions of the Prohibition Act .