DESAI DINESHBHAI AMRATBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent State. By consent, Rule is fixed forthwith.

(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.11217020220277 of 2022 registered with Patan City 'B' Division Police Station, Dist. Patan, for the offences punishable under Ss. 306 , 506(1) , 507 and 114 of the IPC read with Ss. 40 and 42 of Gujarat Money Lenders Act.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 19/5/2022 and charge- sheet has already been filed. It is stated that the applicant is not having any past antecedents of like nature. Hence, further detention of the applicant is unwarranted.