RAVTARAM PURAKHARAM JAT 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 F.I.R. No.11187001220430 of 2022 registered with Bakor Police Station, District: Mahisagar for the offences punishable under Ss. 65(e), 98(2) and 116 (B) and 81 of the Prohibition Act.

(2.) Heard learned Advocate Mr. Dineshkumar Gautam for the Applicant and learned APP Mr. Utkarsh Sharma for the Respondent State through Video Conference.

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