GOVINDBHAI MANJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Sec. 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with C.R. No. 11187007211020 registered with Santram Police Station, District Mahisagar for the offences punishable under Ss. 65AE, 81, 116B and 98(2) of the Gujarat Prohibition Act.

(2.) Heard learned Advocate Mr. Darshan P. Dave for the Applicant and learned APP Ms. Monali Bhatt for the Respondent State.

(3.) Rule. Learned APP waives service of notice of Rule on behalf of the Respondent State of Gujarat.