ASHOK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the cause-title by mentioning correct correct detail. To be carried out forthwith.

(2.) Rule. Learned APP waives service of Rule on behalf of the respondent State.

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being Prohibition C.R.No.327 of 2014 registered with Mahuva Police Station, Bhavnagar for offence under Sections 66(b), 65(a)(e), 116(b), 81 and 98(2) of the Gujarat Prohibition Act.