ARVINDBHAI BHAICHANDBHAI SANSI 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. III - 11821008200776 of 2020 with Dahod Rural Police Station for the offences punishable under Sections 65(E), 116-B and 81 of the Prohibition Act.

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