VIJAY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned Additional Public Prosecutor waives service of rule on behalf of the respondent-State.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-11210025202381 of 2020 with LIMBAYAT POLICE STATION, DISTRICT-SURAT , for the offence punishable under Sections 302, 307, 324, 294(b), 114, 188, 269, 143, 144, 147, 148, 149, 120B, 34 of the Indian Penal Code, under Section-135(1) of G.P. Act, under Section-3 of Epidemic Act and under Sections-25(1-B)(a), 27(1) (2) of Arms Act.

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