PRUTHVIRAJ DIVYAKUMAR VAKIL 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 C.R. No. 11198001210677/2021 with Neelambaug Police Station for the offences punishable under Sections 65(A)(E), 116(B), 98(2), 83 and 81 of the Prohibition Act.