NILESHBHAI 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. 11204026220193 of 2022 registered with Kapadvanj Town Police Station, Dist. Kheda, for the offences punishable under Ss. 305, 114 of IPC.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 15/5/2022. 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. It is further submitted that facts of present case do not in any way indicate that alleged act of the applicant would constitute abatement to commit suicide. In such circumstances, learned advocate for the applicant prays that the discretion may kindly be exercised in favour of the applicant by enlarging him on bail.