NANUBHAI SUKRAMBHAI BHURIYA Vs. STATE OF GUJARAT

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 Part C - C.R.No.11821002210208 of 2021 with Sanjeli Police Station, Dahod for the offences punishable under Sections 65(a)(e), 116(B), 81, 98(2) of the Prohibition Act.