RAMBHAI SAVDAS CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Nirupam D. Nanavaty with learned advocate Mr. Hriday Buch appearing for the applicant, learned Additional Public Prosecutor Mr. Ronak Raval appearing for the respondent - State and learned advocate Mr. Chintan S. Popat appearing for the original complainant.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.11218009220024 of 2022 dtd. 14/1/2022 registered with Kamlabaugh Police Station, District: Porbandar for offences punishable under Sec. 143, 147, 148, 149, 504, 307, 302 , 34, 326 of Indian Penal Code, 1860 and Sec. 25 (1-b)(a), 27 and 30 of the Arms Act and Sec. 135 of Gujarat Police Act.

(3.) Learned Senior Advocate Mr. Nirupam D. Nanavaty with learned advocate Mr. Hriday Buch appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.