BADAL KISHORBHAI RATHOD 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. Part-A 11214008211615 of 2021 registered with Bardoli Police Station, Dist. Surat, for the offence punishable under Ss. 302, 120(B), 34 and 114 of the Indian Penal Code, 1860 as well as Ss. 25(1)(a) and 27(3) of the Arms Act.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 7/8/2021. 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.