LAKHVINDER SINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive bail application has been filed under Section 439 of the Code of Criminal Procedure. The applicant has been arrested in connection with the FIR being No.11192010200379 of 2020 registered with Bagodara Police Station, Dist. Ahmedabad Rural, for the offences punishable under Sections 65(e), 81, 98(2) & 83 of the Prohibition Act.

(2.) Rule. Ld. App waives service of Rule for the respondent-State.

(3.) The learned counsel appearing for the applicant submits that the applicant is behind the bar since 31.10.2020. The chargesheet has been filed against the applicant. The conclusion of trial may take time. Nothing is to be recovered from the applicant.