GOPALBHAI BHARATBHAI CHUDASAMA 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 Sectio 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. I - 11198015210912 of 2021 with Bortalav Police Station for the offences punishable under Sections 65(a), 65(e), 116-B, 81 of the Prohibition Act.