S.H.Vora,J. - (1.)Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.
(2.)Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.
(3.)This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. Part C - 11214021210130 of 2021 with Kosamba Police Station for the offences punishable under Sections 65(AE), 81, 83, 98(2), 116(B) of the Prohibition Act and u/s 465, 648, 471, 114 of the IPC.