PARMESHBHAI DEVJIBHAI GAJJAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicants - accused under Sec. 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with C. R. No. 11824006220247 of 2022 registered with Uchchhal Police Station, District: Tapi for the offences punishable under Ss. 65(E), 81, 83 and 98(2) of the Prohibition Act.

(2.) Heard learned advocate Mr. D. P. Vegad for the applicants and learned APP Ms. Maithili Mehta for the respondent - State.

(3.) Rule. Learned APP waives service.