RIZWAN IQBAL Vs. STATE

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) Application is allowed and disposed of. Bail Appln.769/2020

(3.) Present petition is filed under section 439 Cr.P.C. on behalf of accused/petitioner Rizwan Iqbal for grant of interim bail for 30 days in pursuance to FIR No.535/2014 registered at Police Station Roop Nagar, Delhi for the offences punishable under sections 307/394/397/34 IPC read with sections 27/54/59 Arms Act. However, charges have been framed under sections 3 92/411/413/414/5 06/120-B IPC against the petitioner.