AIYAZ RAZAKMIYA SAIYED Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. I - 236 of 2008 and other connected FIRs registered with Shahibaug Police Station, Ahmedabad and others for the offence punishable under Sections 120(B) , 121(A) , 124(A) , 153(A)(I) , 302 , 307 , 326 , 435 , 427 , 465 , 468 , 471 of the Indian Penal Code, Sections 3 , 5 , 6 , 7 of the Explosive Substances Act, Sections 10 , 13 , 16 , 18 , 19 , 20 , 38 , 40 of the Unlawful Activities (Prevention) Act 1967, Section 27 of the Arms Act, Sections 65 , 66 of the Information Technology Act and Sections 3 and 4 of the Damage to the Public Property 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.