PUJAMANJIJOGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant, by way of this application filed under'Section 439'of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being No. 11205043210197 registered with Bhuj City 'B' Division Police Station, for the offences punishable under'Sections 306,'498(a)'and'114'of Indian Penal Code.

(2.) It is the submission of learned counsel for the applicant that he is suffering confinement since 08/03/2021 and chargesheet has already been filed. Hence, further detention of the applicant is unwarranted.

(3.) 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.