JAYESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since both the captioned applications are arising out the common F.I.R., those were heard analogously and are being disposed of by this common order.

(2.) These applications have been filed under sec. 439 of the Code of Criminal Procedure for regular bail in connection with the F.I.R. being C.R.No.11203004220360 of 2022 registered with 'C' Division Junagadh Police Station, District - Junagadh, for offences punishable under Sec. -409, 420 r/ w.114 of I.P.C . and Sec. -3 of G.P.I.D. Act.

(3.) Heard Mr. Nirupam Nanavati, learned senior counsel alongwith Mr. Jagdish Satapara, learned advocate appearing for the applicants and Mr. Pranav Trivedi, learned APP appearing for the respondent - State.