DHIREN AMRUTLAL KARIA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. 11213022211037 of 2021 with Jetpur City Police Station for the offences punishable under Ss. 65(A) , 65(E) , 65(F) , 81 , 83 of the Prohibition Act.

(3.) Heard and examined the papers placed for consideration in support of the submission made at bar.