UMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of rule on behalf of the respondent-State.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-99 of 2019 with Valsad Railway Police Station for the offence punishable under Sections 395 , 397 , 120(B) and 412 of the Indian Penal Code, under Sections 25(1) (1-B) A of the Arms Act , under Section 174(C) of the Indian Railway Act and under Section 135 of the Gujarat Police Act.

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