KISHANBHAI SAMARSINH MOHANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr.H.K.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 FIR being I-CR No.31 of 2018 registered with Limkheda Police Station, Dahod for offence under Sections 395, 397 of the Indian Penal Code and Section 25(1)BA of the Arms Act.

(3.) Learned Advocate appearing on behalf of the applicant submits that the present application is moved in view of the liberty reserved in the order dated 05.10.2018. Subsequent to this order, co-accused Kanubhai Narsing Mohaniya has been arrested and also enlarged on regular bail vide order dated 02.09.2020 by the Additional Sessions Judge, Dahod at Limkheda in Criminal Misc. Application No.260 of 2020. He further submitted that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.