MOHAMMED ARIF SIGDAR Vs. STATE

JUDGEMENT

(1.) This petition under Section 439 of Cr.P.C. is filed seeking enlargement of petitioner (accused No.8) on bail in C.C.No.1734/2018 (S.C.No.5014/2019) pending on the file of III Additional District & Sessions Judge, Anekal, Bangalore Rural district, for offences punishable under Section 14A(b) of the Foreigners Act, 1946, Section 25 of the Arms Act, 1959 and Section 34 of the Aadhaar (Targeted Deilvery of Financial and Other Subsidies, Benefits and Services) Act , 2016.

(2.) Heard Shri Sirajuddin Ahmed, learned advocate for the petitioner and learned HCGP for the State.

(3.) Learned advocate for the petitioner and learned HCGP jointly submitted that petitioner's case is covered by the decision of this Court in Crl.P.No.6578/2019 moved by accused No.7 and 10 wherein this Court has passed an order granting conditional bail on 19.05.2020.