DHARMENDRASINH RAMSINH RAOL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives Rule for the respondent - State.

(2.) By way of present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed to release him on anticipatory bail in the event of his arrest in connection with the FIR registered being C.R.No.II -3008 of 2009 before DCB Ahmedabad City Police Station, Ahmedabad, for the offences punishable under Section 25(1)BA of the Arms Act and Section 135(1) of the Bombay Police Act.

(3.) The learned advocate appearing on behalf of the applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.