KARTIK 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 successive application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R. No.11202030211042 of 2021 registered with Kalavad Police Station, Dist. Jamnagar, for the offences punishable under Ss. 363 , 366 and 376(3) of the IPC and Ss. 4, 6 and 12 of the POCSO Act.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 14/11/2021 and charge- sheet has already been filed. Hence, further detention of the applicant is unwarranted.