ALISHAH HUSSAINSHAH SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr.L.B.Dabhi 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 I ?CR No.175 of 2019 registered with Anjar Police Station, Kutch for offence under Sections 307 , 504 , 506(2) , 452 , 427 and 120(B) of the Indian Penal Code, Sections 25(1)(b)(a) and 27 of the Arms Act and Section 135(1) 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.