JAYESH 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.-III No. 744 of 2019 registered with Valiya Police Station, District: Bharuch for the offences punishable under Ss. 65(A)(E) and 81 of the Prohibition Act.

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

(3.) Rule. Learned APP waives service.