DIPAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Hardik Soni, learned APP waives service of Rule on behalf of the respondent - State.

(2.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for grant of Regular Bail in connection with Part 'C' C.R. No. 11822012200038/2020 registered with Gandevi Police Station, District Navsari for the offences punishable under Sections 65E , 81 , 116(2) and 98(2) ofthe Prohibition Act.

(3.) Heard learned Advocate Mr. J.M. Sindhi for the Applicant and learned APP Mr. Hardik Soni for the Respondent State .