VAISHAKHIBEN DHARMESHBHAI JIVANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) "Liberty" is most precious of all the human rights. One realizes the value of "Liberty" only when he is deprived of it.

(2.) Rule. Learned APP waives service of rule on behalf of respondent - State and learned advocate Mr.C.B.Upadhyay waives service of rule on behalf of complainant.

(3.) All present pre-arrest bail applications filed under sec. 438 of Cr.P.C. pertain to same offence being C.R.No.I- 11208053230547 of 2023 registered with Rajkot Taluka Police Station, Rajkot for the offence punishable under Sec. 406, 420 and 120(B) of Indian Penal Code. In view of above, with consent of both the sides, all the pre-arrest bail applications are disposed of by this common order.