KASHYAP RANJITBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the Respondent State.

(2.) This bail application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with an FIR being C.R.No. 11196030220369 of 2022 registered with Sayajiganj Police Station, Vadodara City, for the offence under Ss. 221 , 222 , 223 , 224 , 120B and 114 of Indian Penal Code, 1860.

(3.) It is the submissions of learned counsel for the applicant that he is suffering confinement since 12/5/2022. Considering the role of the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.