DHARMENDRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As both these applications are arising out of the common FIR, both these applications are heard together and are being decided by this common order.

(2.) Both these applications are filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the FIR being C.R. No.11208055230203/2023 registered with the DCB Police Station, Rajkot City for the offence punishable under Ss. 116B, 81, 83, 98(2), 67A, 67A and 65E of the Prohibition Act and under Ss. 272, 273, 406, 420, 465, 467, 468 and 471 of the Indian Penal Code.

(3.) Heard learned advocate, Mr. Ashish Dagli for the applicant, learned APP Mr. L.B. Dabhi for the respondent - State of Gujarat and learned Senior Counsel, Mr. Y.N. Oza assisted by learned advocate, Mr. Aditya Gupta for the intervenor in Criminal Misc. Application No.4007/2024 as well as learned advocate, Mr. Alok Thakkar for the applicant and learned APP Mr. L.B. Dabhi for the respondent - State of Gujarat in Criminal Misc. Application No.2489/2024.