AKBARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Calla, learned APP waives service of notice of rule on behalf of the respondent - State.

(2.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being No. 11211055220205 of 2022 registered with Wadhvan Police Station, Dist. Surendranagar, for the offences punishable under Ss. 379 and 411 of the Indian Penal Code.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 27/6/2022 and charge- sheet has already been filed. Hence, further detention of the applicant is unwarranted.