DEVANG NALINBHAI MISTRI 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.11191035212042 of 2021 registered with Naroda Police Station, Dist. Ahmedabad City, for the offences punishable under Ss. 306 , 498A and 114 of the IPC and Ss. 3 and 4 of Dowry Prohibition Act.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 27/12/2021 and charge- sheet has already been filed. Hence, further detention of the applicant is unwarranted.