ANWARULHUDA NURULHUDA TAJAMMUL MANSURI 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.11191018220635 of 2022 registered with Gomtipur Police Station, Dist. Ahmedabad City, for the offences punishable under Ss. 376(1) , 363 and 366 of the IPC and Ss. 3(A) and 4 of the POCSO Act.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 24/6/2022 and charge- sheet has already been filed. Hence, further detention of the applicant is unwarranted.