SHEDARAM JALARAM DEVASHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent State. By consent, Rule is fixed forthwith.

(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 No.11208058220089 of 2022 registered with Airport Police Station, Dist. Rajkot City, for the offences punishable under Ss. 65(a), 65(e), 116-B, 81 and 98(2) of the Prohibition Act.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 17/4/2022. Hence, further detention of the applicant is unwarranted. It is stated that the applicant is not having any past antecedents of like nature.