NITINBHAI NARENDRABHAI RAJGURU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule for the respondent State.

(2.) Common question of law and facts arise in both the petitions, they are being disposed of by this common order.

(3.) Both the Criminal Misc. Applications u/s 439(2) of the Code of Criminal Procedure, 1973 have been preferred for cancellation of bail against the orders dtd. 1/9/2023 passed by the learned City Civil and Sessions Court, Ahmedabad in Criminal Misc. Application No.6940 of 2023 and 6976 of 2023 grating bail to the accused, who are arraigned as accused in the one and same FIR being Part No.A 11191011230216 of 2023 registered with the Ahmedabad City DCB Police Station for the offences punishable u/s 406, 409, 420, 465, 467, 468, 471, 120(B) of the IPC.