FIROZ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 C.R. No.11208058220062 of 2022 registered with Airport Police Station, Dist. Rajkot City, for the offences punishable under Ss. 65(A) , 65(E) , 116(B) and 81 of the Prohibition Act.

(2.) It is the submission of learned counsel for the applicant that he is suffering confinement since 12/4/2022 and charge- sheet has already been filed. Hence, further detention of the applicant is unwarranted.

(3.) Learned 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.