MAHENDRABHAI REVABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

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(2.) The applicants - original accused persons have preferred these applications under Section 439 of the Code of Criminal Procedure, 1973, praying for regular bail in connection with the I -C.R.No. 3 of 2014 registered with the Gandhinagar Zone Police Station (CID Crime), Ahmedabad, of the offence punishable under Sections 406, 420, 465, 467, 468, 471, 474, 477(A) read with Section 114 of the Indian Penal Code and Section 46 of the Banking Regulation Act, 1949.

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