YASIN CHHOTU KURESHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule on behalf of respondent - State.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I- 11210046230045 of 2023 registered with Puna Police Station, Surat for the offences under Ss. 25 (1/B), 25(1)(A) and 29 of the Arms Act and Sec. 135 of the Gujarat Police Act.

(3.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions. He has further submitted that the investigation is over and charge sheet is also filed.