RAJAK KASAMBHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Shri Rakesh Patel waives service of Rule on behalf of the respondent -State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the I -C.R.No.179 of 2016 registered with Jamnagar City "B" Division Police Station, of the offence punishable under Sections 25(1 -B) of the Arms Act and Section 132(1) of the Gujarat Police Act.

(3.) Learned Advocate 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.