RAJU 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. 11218009210789 of 2021 registered with Kamlabag Police Station, Dist. Porbandar, for the offences punishable under Ss. 376(2)(j) , 363 , 366 , 114 of IPC, under Sec. 3(2)(5a), 3(1)(w)(1), 3(2)(v) of the Atrocities Act and under Ss. 4, 8, 17 of POCSO Act.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 14/9/2021. He further submitted that the applicant is not named in the FIR. Hence, further detention of the applicant is unwarranted.