SINDHI (DAFER) HANIFBHAI IBRAHIMBHAI 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 Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No.11206023210487 of 2021 with Kheralu Police Station, Mehsana for the offences punishable under Sec. 25 (1-B) (A) of the Arms Act .