MAHIPATSINH 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 applicants and learned APP, for the respondent-State through V.C.

(3.) This applications are filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. 11211035200436 of 2020 with Muli Police Station for the offences punishable under Sections 65(A)(E), 116(B), 98(2) and 81 of the Prohibition Act and u/s 465 and 471 of the IPC.