SALIM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule in Ciminal Misc. Application No.8412 of 2020. Larned APP Ms.Moxa Thakkar waives service of notice of Rule for the respondent State.

(2.) Both the applications have been filed by the applicants - accused, seeking regular bail under Section 439 of Cr. P.C., in connection with the FIR being I-?C.R. No.104 of 2019 registered for the offences punishable under Section 392 , Section 397 read with Section 114 of IPC at Bhachau Police Station, Kachchh. Hence, this common order is passed.

(3.) Criminal Misc. Application No.8412 of 2020 has been filed by the applicant - Salim @ Dumlo Kasambhai Buchhad (accused No.3) and the Criminal Misc. Application No.9260 of 2020 has been filed by the applicants - Akbar @ Akudo Hussainbhai Parit and Haji Bachu Nagda (accused No.1 and 2 respectively).