BHAMUBHAI KACHRABHAI RABARI 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 applicant and learned APP, for the respondent-State through V.C.

(3.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No.I-11207078210294 of 2021 with Kankanpur Police Station, Panchmahal for the offences punishable under Sections 465, 467, 468, 471, 420, 114 of IPC and under sections 4(1)(A) and 4(1) of the Mines and Mineral (Regulation and Development) Act.