ASARI PANKAJKUMAR MAGANBHAI 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. 11209016220567 of 2022 registered with Himmatnagar A Division Police Station, Dist. Sabarkantha, for the offences punishable under Ss. 354(D), 363, 366 of IPC and Sec. 11(iv), 12 and 17 of POCSO Act.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 18/5/2022. 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.