ZAHIR JAMIL SAIYAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent-State.

(3.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. I- 281 of 2019 registered with Rander Police Station, Surat for the offence punishable under Sections 307 , 326 , 325 , 324 , 506(2) , 143 , 147 , 148 , 149 read with 120(B) of the Indian Penal Code .