MAHIPAL KALARAM VANARAM 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. 11195019220101 of 2022 registered with Deesa Rural Police Station, Dist. Banaskanta for the offence punishable under Ss. 65(a)(e) , 81 , 83 , 86 , 98(2) & 116B of the Prohibition Act.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 12/2/2022. Hence, further detention of the applicant is unwarranted.