LAWS(GJH)-2021-6-214

RAVINDRA TUKARAM GOSAVI Vs. STATE OF GUJARAT

Decided On June 17, 2021
Ravindra Tukaram Gosavi Appellant
V/S
STATE OF GUJARAT Respondents

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.11200011210690 of 2021 with Valsad Rural Police Station for the offences punishable under Sections 65(a), 65(e), 81 and 98(2) of the Prohibition Act.