LAWS(GJH)-2022-6-95

MANISHBHAI Vs. STATE OF GUJARAT

Decided On June 06, 2022
Manishbhai Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Ld. APP waives Rule for the respondent State. The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being No.11214020220436 OF 2022 registered with Kamrej Police Station, Dist. Surat, for the offences punishable under the provisions of the Prohibition Act.

(2.) It is the submission of learned counsel for the applicant that, he is suffering confinement since 5/3/2022 and chargesheet has already been filed. He has no criminal antecedent. Hence, further detention of the applicant is unwarranted.

(3.) Ld. APP has opposed the bail application contending that, considering the conduct of the applicant and nature of accusation, the discretion may not be exercised in favour of the applicant