BHAGWANSINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate 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. 11202009211845 of 2021 registered with City B- Division Police Station, Jamnagar for the offence punishable under Ss. 364(A) , 386 , 506(2) , 120(B) , 342 and 114 of the Indian Penal Code.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 2/12/2021. Hence, further detention of the applicant is unwarranted.