LALCHAND @ LALU HEMANTDAS KHANANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Counsel Mr. Nanavaty with learned advocate Mr. Shaikh for the applicant and learned APP for the respondent-State.

(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. 11196003200289 of 2020 with Manjalpur Police Station for the offences punishable under Sections 65(e), 81, 83, 98(2), 108 of the Prohibition Act.

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