DHAVAL RASHIKBHAI SAVALIYA 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 applicant for regular bail in connection with an FIR being C.R.No.11208002201078/2020 registered with Aji dam Police Station, District: Rajkot for the offences under Sections 65(e), 116(B), 98(2) and 81 of Bombay Prohibition Act.

(3.) Heard Mr. Jeet Y. Rajyaguru, learned advocate for the applicant and Ms. Maithili Mehta, learned APP for the respondent No.1.