JASMIN BHARATBHAI KHOTHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED APP Mrs. Manisha L. Shah waives service of notice of Rule for the respondent - State.

(2.) THIS application is filed under Section 439 of the Code of Criminal Procedure in connection with First Information Report registered as I -C.R. No.195/2011 with Anand Town Police Station, Anand for the offences punishable under Sections 452, 364(C), 120(B), 34, 506(2) and 342 of the Indian Penal Code and under Sections 25(1)(B)(a) of the Arms Act.

(3.) LEARNED Counsel appearing for the applicant submits that the allegations against the applicant are of supplying the car which was allegedly used in commission of the crime and hence, by imposing suitable conditions, the applicant may be enlarged on bail.