RAJIYUDDIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate for the applicantdies not press thisapplication qua applicant No.1 ­Rajiyuddin alias Azhar, S/o. Kutbuddin Kazi. The application stands disposed of as not pressed qua applicant No.1. Rule is discharged.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with I ­CR No.217 of 2019 registered with RanderPolice Station, Suratfor offenceunder Sections 364A , 365 , 342 , 323 , 384 , 386 , 120B , 506(2) and 34 of the Indian Penal Code and Sections 25(1) B and 27 of the Arms Act .

(3.) Learned Advocate appearingonbehalf ofthe applicant submits that considering thenature ofthe offence, the applicant may be enlarged on regular bail by imposing suitable conditions.