ISHVAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. HJ Jani, Mr. Jigar Dave and Mr. Manan Mehta, learned advocates for the respective parties.

(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. No. 11216001200317 of 2020 registered with Adalaj Police Station, Dist. Gandhinagar, for the offences punishable under Ss. 376(2)(3) , 323 , 506(2) and 114 of IPC and under Ss. 4, 8 and 17 of POCSO Act.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 16/7/2020. 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.