MUKESH DILIPBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the Respondent State.

(2.) This successive bail application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with an FIR being C.R.No. 11213001210279 of 2021 registered with Virpur Police Station, Rajkot, for the offence under Ss. 363 and 366 of Indian Penal Code.

(3.) It is the submissions of learned counsel for the applicant that the applicant is suffering confinement since 7/8/2021, the applicant may be enlarged on regular bail by imposing suitable conditions.