RAVIRAJSINH MAHIPATSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicant and learned PP, 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.11993003210181 of 2021 with Anjar Police Station for the offences punishable under Sections 65(e), 116B, 81, 98(2) of the Prohibition Act.

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