VIJAYKUMAR AMARSINGH SONI Vs. STATE OF GUJ ARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.-III No.196 of 2019 registered with Changodar Police Station, District : Ahmedabad (Rural) for the offences punishable under Sections 65(E) , 81 , 83 , 116(B) and 98(2) of Prohibition Act.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for the State.

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