ISMAIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Keval Brahmbhatt states that he has received instructions to appear on behalf of the original first informant. He is permitted to file his Vakalatnama in the Registry. Registry to accept the same.

(2.) The present successive application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.I-106 of 2019 registered with 'B' Division Bhuj Police Station for offence under Sections 307 and 120B of the Indian Penal Code, Sections 25(1)(b) and 27(1) of the Arms Act and Section 135 of the Gujarat Police Act, on the ground of change of circumstance, as matter is settled.

(3.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.