PRAVINAJI CHHAGANAJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of Rule for the Respondent State of Gujarat.

(2.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarge on Regular Bail in connection with III-C.R. No. 190 of 2018 registered with Shihori Police Station, District: Banaskantha for the offences punishable under Sections of 65A, 65E, 116B, 81, 98(2), 99 of the Prohibition Act . Submissions of the parties:

(3.) Heard learned Advocate for the Applicant and learned APP for the Respondent State through Video Conference.