MULARAM 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 applicants, by way of this successive application filed under Sec. 439 of the Code of Criminal Procedure, seek regular bail in connection with the FIR being C.R. No.11215038220328 of 2022 registered with Vasad Police Station, Dist. Anand, for the offences punishable under Ss. 65(e), 81, 83, 116-B, 98(2) and 99 of the Prohibition Act.

(3.) It is the submission of learned counsel for the applicants that they are suffering confinement since 12/9/2022. It is stated that charge-sheet has already been filed. Hence, further detention of the applicants is unwarranted.