SALIMBHAI BABUBHAI PATHAN 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.11192018200079 of 2020 registered with Dhandhuka Police Station, Ahmedabad for the offence punishable under Sections 399 , 468 of the Indian Penal Code and Section 25 (1- B) (A) of the Arms Act .

(3.) Learned advocate appearing on behalf of the applicants by video conferencing submits that nothing has been recovered from the applicants and no active role is revealing for preparation of any docaity thereof. He further submits that one of the co- accused has been enlarged by the learned trial Court. Therefore, considering the nature of offence, the applicants may be enlarged on regular bail by imposing suitable conditions.