PRAKASHBHAI MADHUKARBHAI VAKODE Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No.11189004210934 of 2021 with B-Division Morbi City Police Station, Morbi for the offences punishable under Ss. 274 , 275 , 308 , 420 , 120B , 304(B) , 465 , 467 , 468 , 469 , 471 and 34 of IPC, sec. 3 , 7 , 11 of the Essential Commodities Act, sec. 53 of Disaster Management Act and sec. 27 of the Drugs and Cosmetics Act .

(3.) Facts of the case is as under :-