KALUSINH KHUMSINH 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 I-C.R. No.11200011220482 of 2022 registered with Valsad Rural Police Station, District : Valsad for the offences punishable under Ss. 65(a), 65(e), 81, 98(2) and 116-C of the Prohibition Act.

(2.) Heard learned Advocate Mr. Krunal Mehta for the Applicant and learned APP Ms. Jirga Jhaveri for the Respondent State.

(3.) Rule. Learned APP waives service of Rule for the Respondent State of Gujarat.