BHUPATBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Soni, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.11202009201337 of 2020 registered with Jamnagar City 'B' Division Police Station for the offences under Sections 65(A)(E),116-B and 98(2) of the Gujarat Prohibition Act.

(3.) Heard learned advocate for the applicant and learned APP for the respondent-State.