SHAILESHBHAI BHAVSINGBHAI BHURIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with C.R. No. I-33 of 2015 registered with Dhanpur Police Station, District- Dahod for the offences punishable under Sections 394 , 506(2) of the Indian Penal Code and under Section 25(1)BA of the Arms Act.

(2.) Heard learned Advocate Mr.Darshan P. Dave for the Applicant and learned APP Mr.H.K.Patel for the Respondent State through Video Conference.

(3.) Rule. Learned APP waives service of Rule for the Respondent State of Gujarat.