BHARGAVBHAI RAJESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.Patel waives service of Rule on behalf of the respondent State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.I-83 of 2019 registered with 'B' Division Police Station, Patan City, Patan for offence under Sections 114, 120(B), 307, 353, 394, 395, 397 and 412 of the Indian Penal Code and Section 25(1)(b) of the Arms Act.

(3.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.