PARSUBHAI HUMALABHAI MAVI 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.11821008220209 of 2022 registered with Dahod Rural Police Station, Dist. Dahod, for the offences punishable under Ss. 143, 147, 148, 149, 307, 323, 325 , 452, 427, 201, 504 and 506(2) etc. of the IPC.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 8/6/2022. Hence, further detention of the applicant is unwarranted.