(1.) Rule. Learned APP waives service of rule for and on behalf of respondent-State.
(2.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R. No. II-91 of 2019 registered with Kheralu Police Station, for the offences punishable under Sections 25(1)(1-AA) of the Arms Act and section 114 of the Indian Penal Code.
(3.) Learned advocate appearing on behalf of the applicants submits that considering the nature of offence, the applicants may be enlarged on regular bail by imposing suitable conditions.