(1.) Learned advocate for the applicant does not press this application qua the applicant No.1 at this stage with a liberty to file afresh if the trial does not commence within a period of three months. Hence, present application stands disposed of as not pressed qua applicant No.1 with above liberty. Rule is discharged.
(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-186 of 2019 with Una Police Station, Gir Somnath for the offence punishable under Sections 307 , 323 , 504 , 143 , 147 , 148 and 149 of the Indian Penal Code, under Sections 25(1)(a) and 27(2) of the Arms Act and under Section 135 of the Gujarat Police Act.
(3.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.