SIRAJKHAN RAHIMKHAN JATMALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application under Sec. 439 of the Code of Criminal Procedure, the applicant has prayed for regular bail in connection with the FIR being 11211016200542 of 2020 registered at Dhangadhra Taluka Police Station, District Surendranagar for the offences punishable under Ss. 3(1) (i), 3(1)(ii), 3(2), 3(4) of the Gujarat Control of Terrorism and Organized Crime Act (GCTOC), 2015 (hereinafter referred to as 'the Act' for short).

(2.) Heard Mr. Dipen Dave learned advocate for the applicant and Mr. Hardik Soni learned APP for the respondent - State.

(3.) Mr. Dipen Dave learned advocate for the applicant made the following submissions: