BALSINGBHAI HABLABHAI RATHVA 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. No. 11184004210063 of 2021 registered with Kadwal Police Station, Dist. Chhotaudepur, for the offences punishable under Ss. 366 , 376 , 114 and 506(2) of Indian Penal Code.

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