ALTAFBHAI USMANBHAI DODIYA 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.11198047200887 of 2020 registered with Shihor Police Station, Bhavnagar for the offence punishable under Sections 307, 506(2), 114 of IPC and section 25(1-b)(a) of the Arms Act.

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