VIKRAMSINH CHANDRASINH RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Chintan Dave 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.II-2 of 2017 registered with Kothamba Police Station, for offence under Section 25(1) of the Arms Act and Section 135 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.