NAJABHAI VAGHABHAI VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.11193053200456 of 2020 with Savarkundla Rural Police Station, District: Amreli, for the offences punishable under Sections 212 and 120(B) of the Indian Penal Code and Sections 65(A)(E), 66(1)(b), 85(1), 86, 81, 83 and 84 of the Prohibition Act and Sections 25(1)(a), 25(1-b)(a), 25(6), 25(9) and 27(2) of the Arms Act and Section 135 of the Gujarat Police Act.

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