AASIF AMIN NAGARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecution waives service of notice of Rule on behalf of the respondent-State.

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

(3.) 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-217 OF 2019 with Rander Police Station, Surat City for the offences punishable under Sections 364A, 365, 342, 323, 384, 386, 120B, 34 and 506 (2) of the Indian Penal Code, 1860 (IPC) and under Sections 25(a)(b) and 27 of the Arms Act.