PARVATIBEN RAJESHBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. 11823026200089 of 2020 registered with Amletha Police Station, Narmada for the offence punishable under Section 9B(1)(b) of the Explosive Act, Section 5(A) of the Explosive Substance Act and Sections 120B , 182 , 193 , 195 and 196 of the Indian Penal Code.

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