NANUBHAI VORABHAI RATHAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) Rule. Learned APP waives service of notice of rule on behalf of the respondent State.

(3.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. III 607 of 2019 registered with Naswadi Police Station, Chhotaudepur for the offence punishable under Sections 65(A) , 65(E) , 98(2) and 81 of the Prohibition Act.