DIPAK PRABHU SAHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at Part A-C.R.No.11214068210379 of 2021 with Kim Police Station, Surat for the offences punishable under Sections 274, 275, 284, 308, 420, 468, 471, 34 of IPC and section 27A of Drug and Cosmetic Act.

(3.) Heard and examined the papers placed for consideration in support of the submission made at bar.