KAILASH GOPALBHAI KUMAVAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP 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 ?25 of 2019 registered with Hansot Police Station, District Bharuch for offence under Sections 395 , 397 , 347 , 450 , 34 , 120B of the Indian Penal Code and Sections 25(1)(a) of the Arms Act and Section 135 of the Gujarat Police 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.