KHIYARAM MANGARAM BENIVAL 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.) These 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.11189008210868 of 2021 with Vakaner Taluka Police Station for the offences punishable under Sections 65(a), 65(e), 116(B), 81, 83 and 98(2) of the Prohibition Act.