ANIRUDDH Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) 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. 11198015210239 of 2021 with Bortalav Police Station for the offences punishable under Sections 65(e), 65(a), 116(b), 98(2) and 81 of the Prohibition Act.

(3.) Heard and examined the papers placed for consideration in support of the submission made at bar.