SURENDRASINH RAGHUVIRSINH RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(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. 11196036220162 of 2022 registered with Harni Police Station, District: Vadodara City for the offences punishable under Ss. 65(E), 81, 108, 98(2) and 116(B) of the Prohibition Act, and Ss. 465, 471, 485, etc. of the Indian Penal Code, 1860 (herein after referred to as "the IPC").

(2.) Heard learned advocate Mr. Kishan Prajapati for the applicant and learned APP Mr. Manan Mehta for the respondent.

(3.) Rule. Learned APP waives service.