VIKRAMSINH CHANDRASINH RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.Ronak Raval 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 C.R.No.I-6 of 2017 registered with Bakor Police Station, District Mahisagar for offence under Sections 120B , 170 , 171 , 468 , 471 and 395 of the Indian Penal Code and Section 25(1)(AA) of the Arms Act and 66(D) of the I.T.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.