UBED AHMED @ UBAID MIRZA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973 ('the Code' for short), for regular bail in connection with FIR being C.R. No.I ?04 of 2017 registered with ATS Police Station, District Ahmedabad, for offence under Sections 13 , 17 , 18 , 38 and 39 of the Unlawful Activities (Prevention) Act, 1967 and under Sections 120(B) , 121(A) and 125 of the Indian Penal Code.

(2.) The broad allegations as levelled against the applicant in the FIR are as under:

(3.) Heard learned Senior Advocate Mr.Asim Pandya assisted by learned advocate Mr.Jay Shah for the applicant and learned Public Prosecutor Mr. Mitesh Amin for the respondent State.