SAGIRALI AHMEDALI SAIYED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. L.B. Dabhi, learned APP waives service of Rule on behalf of respondent State.

(2.) It is the submission of learned counsel for the applicant that he is suffering confinement since 28/2/2022. He further submitted that the applicant has not played any vital role in the alleged offence. Hence, further detention of the applicant is unwarranted.

(3.) Learned APP has opposed the bail application contending that, considering the conduct of the applicant and nature of accusation, the discretion may not be exercised in favour of the applicant.