BHARATBHAI BHALABHAI CHAREL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.

(3.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at Prohibition C.R.No.11821033210111 of 2021 with Limdi Police Station, Dahod for the offences punishable under Sections 65(e), 81, 98(2) and 116B of the Prohibition Act.