ARVINDBHAI RALIYABHAI PALAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) Heard learned advocate Ms.Barot for the applicant and learned A.P.P. for the respondent - State.

(3.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. II - 37 of 2019 with Godhra Taluka Police Station for the offences punishable under Sections 25 (1-AA) of the Arms Act.