GAFURBHAI HARCHANDBHAI BHANGI 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. No. 11195001220231 of 2022 registered with Aagthala Police Station, District: Banaskantha for the offences punishable under Ss. 65(a), 65(e), 116(b), 81, 83, 86 and 98(2) of the Prohibition Act.

(2.) Heard learned advocate Mr. Nirav K.Padhiyar for the applicant and learned APP Mr. Manan Mehta for the respondent - State.

(3.) Rule. Learned APP waives service.