JEKI BABUBHAI KHAMBHLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Dharmesh Devnani, 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. 11203025201000 of 2020 registered with Junagadh Taluka Police Station for the offence under Sections 65(e), 81, 98(2) of the Prohibition Act.

(3.) Heard Mr. Sandip Patel, learned counsel for the applicants and Mr. Dharmesh Devnani, learned APP for the State through video conferencing.