RIKESHBHAI RAMLABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Ashokkumar C. Joshi 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. 11821014220116 of 2022 registered with Dhanpur Police Station, District: Dahod for the offences punishable under Ss. 65(E), 81, 98(2) and 116(b) of the Prohibition Act.

(2.) Heard learned advocate Mr. Darshan Dave for the applicant and learned APP Mr. Manan Mehta for the respondent - State.

(3.) Rule. Learned APP waives service.