SHAMBHUJI CHANDUJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned APP for the 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. 11206078220156 of 2022 registered with Unava Police Station, Dist. Mehsana for the offence punishable under Ss. 363 and 366 of the Indian Penal Code and Ss. 12 of the POCSO Act.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 7/4/2022. Hence, further detention of the applicant is unwarranted.