SARABJITSINGH SARVANSINGH JAT (GIL) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. 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 applicants for regular bail in connection with an FIR being FIR No.11195050200825 of 2020 registered with Tharad Police Station, District: Banaskantha for the offences under Sections 65(A),(E), 98(2), 99, 81 and 116(B) of the Gujarat Prohibition Act.

(3.) Heard Mr. P.P. Majmudar, learned advocate for the applicants and Mr. Hardik Soni, learned APP for the respondent No.1.