MANISHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.-III No.528 of 2019 registered with Tharad Police Station, Dist. Banaskantha for the offences punishable under Sections 65(a), 65(e), 116-B, 81, 98(2) and 99 of the Prohibition Act.

(2.) Rule was already issued by this Court vide order dated 04.11.2020.

(3.) Heard learned advocate for the applicant and the learned Additional Public Prosecutor through Video Conferencing.