PRAKASHJI 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.11217006220123 of 2022 registered with Chanasma Police Station, Dist. Patan, for the offences punishable under Ss. 302 , 201 , 34 , 120B and 427 of the IPC and Sec. 135 of the Gujarat Police Act.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 2/2/2022 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.