SUKHPINDARSINGH SALVINDARSINGH JATT ­ PAVAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of Rule on be- half of the respondent-State.

(2.) This application is filed by the applicants under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR regis- tered as C.R. No.I- 71 of 2019 registered with Amirgadh Police Sta- tion, Banaskantha for the offences punishable under Sections 304 of the Indian Penal Code and under Sections 25(1)(b)(a) , 27(1) of the Arms Act.

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