TINOPARSOTTAMBHAIPARMAR Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Shri D.M.Devnani, learned Additional Public Prosecutor waives service of Rule for the respondent - State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.11207025200203 of 2020 registered with Godhara 'A-Division' Police Station, District Panchmahals for offence under Sections 65(E) , 65(A) and 116(B) of the Prohibition Act.

(3.) Heard Shri P.P.Majmudar, learned counsel for the applicant and the learned Additional Public Prosecutor through Video Conferencing.