PRUTHVI VIJAYKUMAR MAHETA 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-20 of 2016 registered with Umra Police Station, Dist. Surat, for the offences punishable under Ss. 498(a) , 504 , 506(2) and 114 of the IPC and Ss. 3 and 5 of Dowry Prohibition Act.

(3.) It is the submission of Mr. Bhavin Raiyani, learned counsel for the applicant that the applicant is suffering confinement since 4/5/2022. Hence, further detention of the applicant is unwarranted.