RINKU BISAMBHAR JATAV Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The applicants, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seek regular bail in connection with the FIR being C.R. No. 11821008220515 of 2022 registered with Dahod Rural Police Station, Dist. Dahod, for the offences punishable under Ss. 65(a)(e), 116-B, 83, 81 and 98(2) of the Gujarat Prohibition Act.

(3.) It is the submission of learned counsel for the applicants that they are suffering confinement since 26/9/2022. He further submitted that the applicants have been wrongly implicated as accused. Hence, further detention of the applicant is unwarranted.