MILAN, ARVINDBHAI MATHURDAS SIRODARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the Respondent State.

(2.) Rule. Ld. APP waives Rule for the Respondent State.

(3.) This bail application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with an FIR being C.R.No. 11192008220163 of 2022 registered with Bavla Police Station, Dist. Ahmedabad, for the offence under Sec. 120(b) of Indian Penal Code, 1860 and Ss. 25 (1-b)(a), 25(1-b) (e) of the Arms Act .