S.H.Vora,J. - (1.)Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.
(2.)Heard learned advocate, for the applicants and learned APP, for the respondent-State through V.C.
(3.)This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. 11205043210528/2021 with Bhuj "B" Division Police Station, Kutch West - Bhuj for the offences punishable under Sections 306, 387, 232, 506(2), 114 of the IPC and u/s 33(3), 42(a) of the Gujarat Money Lenders Act.