PIYUSH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed.

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

(3.) 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.11214031210354 of 2021 with Mahuva Police Station for the offences punishable under Sections 65(e), 81, 83, 98(2) and 116-B of the Prohibition Act.