KESHAV KHERAJ HARIJAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule in Criminal Misc. Application No.4903 of 2020. Learned APP Ms. Moxa Thakkar for the respondent State waives service of notice of Rule.

(2.) Both the applications, arising out of the same FIR, were heard together and hence, this common order is being passed.

(3.) The application being Criminal Misc. Application No.4903 of 2020 has been filed by the applicants Keshav Kheraj Harijan and Dayabhai Valabhai Gadhvi, whereas Criminal Misc. Application No.9195 of 2020 has been filed by the applicants Virabhai Soyabhai Gadhvi and Karsanbhai Samjibhai Maheshwari, seeking their release on bail under Section 439 of Cr.P.C., in respect of the FIR being I-?C.R. No.11201017200004 of 2020 registered with C.I.D. Crime Border Zone Police Station, District Kachchh Bhuj for the offences punishable under Sections 120B , 406 , 409 , 465 , 467 , 468 , 471 of IPC.