SHAILENDRA RAMGOPAL BISHNOI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the Respondent State.

(2.) Rule. Ld. APP waives Rule for the State.

(3.) This bail application is filed under Sec. 439 of the of Criminal Procedure for regular bail in connection with an FIR being C.R.No. 11197005220314 of 2022 registered with Vadodara Taluka Police Station, Vadodara Rural, for the offence under Ss. 465, 467, 468, 471, 120B of IPC and under the provisions of the Gujarat Prohibition Act.