SURABHAI GUGABHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned A.P.P. waives service of Rule for the respondent - State in Criminal Misc. Application No.30790 of 2017.

(2.) Heard learned advocates appearing for the applicants of each application and learned A.P.P. for the respondent - State.

(3.) These applications are filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. being C.R.No.I-69 of 2016 registered with Bavla police station for the offences punishable under Sections 395, 397, 120B and 506(2) of the Indian Penal Code and Section 25(1) A of the Arms Act.