LALAJIRAMTUJITHAKORE Vs. STATEOF GUJARAT

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.11211014200117 of 2020 registered with Dasada Police Station, District Surendranagar for offence under Sections 65(e) and 81 of the Prohibition Act, 2016.

(3.) Heard learned counsel for the applicant and the learned APP through Video Conferencing.