(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.
(2.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered as C.R. No.11186009210108 of 2021 with Veraval Police Station, District Gir-Somnath, for the offences punishable under Ss. 3(i)(ii), 3(2),
(3.) (3), 3(4), 3(5) of the Gujarat Control of Terrorism and Organized Crime Act. 3. Learned advocate for the applicant submits that applicant was arrested on 25/3/2021 and the investigation is over and charge-sheet is filed. He submits that the applicant is not a member of any gang neither acted as one ever nor is the member of any terrorist organization. The applicant was never arrested or suspected or acted in any terrorist organization or abetted any terrorist organization and thus, the stringent Sec. of the very act are not applicable to the applicant. He therefore, submitted that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.