JAYKISON 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 No. 11204046220001 of 2022 of registered with Nadiad Police Station, Dist. Kheda, for the offences punishable under Ss. 363, 377, 506(2) and 114 of Indian Penal Code and Ss. 4 and 6 of the POCSO Act.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 7/1/2022. Hence, further detention of the applicant is unwarranted.