SHIVRANJAN Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.

(3.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at I - Part 241 of 2019 with Udhna Police Station for the offences punishable under Sections 392, 394, 395, 397, 450, 114 of the IPC, u/s 25(1)(B)(A) of the Arms Act and u/s 135 of the G.P. Act.