RAMESHKUMAR GIRDHARIRAM BISHNOI 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.III-171 of 2019 with Kutiyana Police Station for the offences punishable under Sections 66(1) (B), 65(E), 116-B, 98(2) and 81 of the Prohibition Act.