VIVEKKUMAR PRABHUBHAI HALPATI 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 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.Part C-11822003210287 of 2021 with Vansda Police Station, Navsari for the offences punishable under Sections 65(AE), 81 and 98(2) of the Prohibition Act.