SATYADEV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent State. By consent, Rule is fixed forthwith.

(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. I-177 of 2017 registered with Morbi Taluka Police Station, Dist. Morbi, for the offences punishable under Ss. 363, 366, 376(2)(i) and 114 of the IPC and Ss. 3(a), 4, 6 and 17 of the POCSO Act.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 25/5/2022 and charge-sheet has already been filed. Hence, further detention of the applicant is unwarranted.