MEGHRAJSINH ABHESINH MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP 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 I-CR No.11211055200547 of 2020 registered with Wadhvan Police Station, Surendranagar for offence under Sections 307, 506(2) and 114 of the Indian Penal Code, under Section 30 of the Arms Act and Section 135 of the Gujarat Police 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.