THAKOR AJAYJI MODJIJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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- 11206020220294 of 2022, (I-37/2022) registered with Kadi Police Station, Dist. Mahesana, for the offences punishable under Ss. 305, 354(1)D and 506(2) of the IPC and Sec. 12 of the POCSO Act.

(2.) Brief facts leading to filing of present application are that:

(3.) It is the submission of Mr. Vivek Brahmbhatt, learned counsel for the applicant that he is suffering confinement since 28/2/2022 and charge-sheet has already been filed. Hence, further detention of the applicant is unwarranted.