SURATDAN GANESHDAN (CHARAN) GADHVI 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 C.R. No.11993010200084 of 2020 with Rapar Police Station for the offences punishable under Sections 65(a), 65(e), 116-B and 81 of the Prohibition Act.