LALABHAI 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.!I- 11192003220218 of 2022 registered with Sanand GIDC Police Station, Dist. Anmedabad Rural, for the offences punishable under Ss. 465 , 467 , 468 , 471 and 120(B) of the IPC.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 15/9/2022. Hence, further detention of the applicant is unwarranted.