KANAIYASINGH MUNNASINGH BAVAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 No. A- 11214023212001 of 2021 registered with Kadodara GIDC Police Station, Dist. Surat, for the offences punishable under Ss. 379 and 411 of the Indian Penal Code.

(2.) It is the submission of learned counsel for the applicant that he is suffering confinement since 10/11/2021 and charge-sheet has already been filed. Hence, further detention of the applicant is unwarranted.

(3.) Learned APP has opposed the bail application contending that, considering the conduct of the applicant and nature of accusation, the discretion may not be exercised in favour of the applicant.