SANJAYKUMAR ISHWARBHAI PATEL 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 :-