KRUNALBHAI CHANDUBHAI VEKARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned APP for the respondent - State.

(2.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent - State.

(3.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R.No. 11213015220723 of 2022 registered with Gondal City Police Station, Dist. Rajkot (Rural) for the offence punishable under Ss. 65(a) , 65(e) , 116-B & 81 of the Prohibition Act.