VINIT PUNDALIK ZALTE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 439 of the Code of Criminal Procedure, 1973, the applicants - accused have prayed for regular bail in connection with FIR being C.R.No. 11219030220102 of 2022 registered with Saputara Police Station, District: Dang for offences under Sec. 342 and 114 of the Indian Penal Code, Sec. 25 (1-b) (a) of the Arms Act and Sec. 135 of the G. P. Act.

(2.) Pursuant to which, all the three accused persons were arrested and are in jail since 22/9/2022.

(3.) Heard learned advocate Mr. Hiren Modi appearing for the applicants and learned APP appearing for the respondent - State.