KAILASH DAYARAM GUJJAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) Heard learned advocate, for the applicants and learned APP, for the respondent-State.

(3.) The applications are filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No.11214020211086 of 2021 with Kamrej Police Station, Surat for the offences punishable under Sections 336, 406, 420, 467, 468, 471, 272, 273 and 120(B) of IPC and under sections 65(E)(A), 67(1)A, 98(2) and 116(C) of the Prohibition Act.