SHUSHILBHAI @ MADANLAL DEVCHANDRA JAISWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. L.B. Dabhi, learned APP waives service of notice of Rule on behalf of respondent State.

(2.) Heard Mr. C.B. Upadhyaya, learned advocate, for the applicant and Mr. L.B. Dabhi, learned APP, for the respondent State.

(3.) This application is filed under section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with F.I.R. registered at C.R. No. III - 53 of 2017 with Godhra Taluka Police Station, District Panchmahal, for the offences punishable under Sections 65E and 81 of Prohibition Act.