AMBABHAI MOTIBHAI LUNI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I-45 of 2019 registered with Sayla Police Station, Surendranagar for the offence punishable under Sections 307 , 323 , 506(2) , 114 of the Indian Penal Code, under Section 135 of the G.P. Act and under Sections 25(1) , 25 (1-b),(a), 27 of the Arms Act .

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