SALIKRAM JOKHANLAL JAYSWAL 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 Respondent State.

(3.) This bail application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with an FIR being C.R.No.11821008220101 of 2022 registered with Dahod Rural Police Station, Dist. Dahod, for the offence under the provisions of the Prohibition Act .