SAIDUL ISLAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned APP for the 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.C- 11822012213141 of 2021 registered with Gandevi Police Station, Dist. Navsari for the offence punishable under Ss. 65(A)(E) , 116(B) , 98(2) and 81 of the Prohibition Act and 185 of the M.V.Act.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 12/4/2022. Hence, further detention of the applicant is unwarranted.