RAJESH KARABHAI RATHOD 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 C.R.No.11202046210096 of 2021 registered with Panch 'B' Division Police Station, Jamnagar, for the offences punishable under 306, 498A, 114'of the Indian Penal Code.

(2.) It is the submission of learned counsel for the applicant that the applicant has not committed the offence as alleged in the FIR and he is suffering confinement since 16.02.2021. 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.