IMTIYAZ HANIF KASMANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend Paragraph 2 of the application.

(2.) This application (successive) has been filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with the First Information Report being C.R. No.A/11189003202218 of 2020 registered with 'A' Division Morbi City Police Station, Morbi for the offences punishable under Ss. 302, 307, 324, 504, 506(2), 143, 147, 148, 149 and 34 of the Indian Penal Code, under Ss. 37(1) and 135 of the Gujarat Police Act and under Ss. 25(1-b) (a) and 27 of the Arms Act .

(3.) Learned Advocate for the applicant submitted that the present application has been moved on the basis of the liberty granted in the order dtd. 11/4/2022 passed in Criminal Miscellaneous Application No.22876 of 2021. Learned Advocate for the applicant has referred to the relevant observations of the order at Paragraph 2, which is as under :- "It is submitted that the ballistic report is still awaited; thus, at this juncture, learned advocate Mr. Virat Popat proposes to withdraw the application. The application stands disposed of as withdrawn with the liberty granted to move bail application after receiving the ballistic report. Rule is discharged."