NANUBHAI PREMABHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent State.

(2.) The present application is filed under section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.II21 of 2019 registered with Dolwan Police Station, Tapi for offence under Sections 4, 5 and 6 of the Explosive Substance Act, 1908 and Sections 5, 9(1)(b) and 12 of the Explosion Act, 1884.

(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.