PARAS 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. 11189005221540 of 2022 registered with Morbi Taluka Police Station, Dist. Morbi, for the offences punishable under Ss. 65(a)(e), 116-B, 81, 83, 86, and 98(2) of the Gujarat Prohibition Act.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 17/9/2022. He further submitted that the applicant has been wrongly implicated as accused. Hence, further detention of the applicant is unwarranted.