ROHITASJASHBIRBALDEVSINGJAT 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.11216006200027/2020 registered with Chiloda Police Station, Gandhinagar for offence under Sections 65 ?E, 81, 83, 98(2), 99, 116 ?B of the Prohibition Act. .

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