ANAVAR ABHESING DARBAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent-State.

(3.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. 11199001200224 of 2020 registered with Bharuch City C Division Police for the offence punishable under Sections 65(A)(E) , 81 , 98(2) and 83 of the Prohibition Act.