SUBHAMSING Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule on behalf of respondent State.

(2.) 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. 11824007220634 of 2022 registered with Nizar Police Station, Dist. Tapi, for the offences punishable under Ss. 65(a)(e), 81, 98(2) of the Gujarat Prohibition Act.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 2/9/2022. He further submitted that the applicant has been wrongly implicated as accused. Hence, further detention of the applicant is unwarranted.