HITESHBHAI BABUBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the Respondent State.

(2.) This bail application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with an FIR being C.R.No. 11195016210614 of 2021 registered with Deesa North Police Station, Dist. Banaskantha, for the offence under Ss. 366, 376(1) and 376(2)(N) of Indian Penal Code, 1860.

(3.) It is the submissions of learned counsel for the applicant that he is suffering confinement since 6/12/2021. Considering the role of the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.