NIMABEN BATUKBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.No.11198006202096 of 2020 registered with Ghogha Road Police Station, Bhavnagar for the offences punishable under Sections 65(b), 65 (c), 65 (d), 65 (e) and 65 (f) of the Gujarat Prohibition Act.

(2.) Rule was already issued by this Court vide order dated 11.12.2020.

(3.) Heard learned advocate for the applicant and the learned Additional Public Prosecutor through Video Conferencing.