DIPANSU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule on behalf of 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 C.R-I/11993006220136 of 2022 registered with Gandhidham 'A' Division Police Station, District - Kachchh East - Gandhidham, for the offences punishable under Ss. 307, 363, 324, 323, 294(b) , 506(2), 394 and 114 of the Indian Penal Code and Sec. 135 of the G.P. Act.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 19/3/2022. He further submitted that the applicant has not alleged to have played any vital role in the alleged offence. Hence, further detention of the applicant is unwarranted.