(1.) Rule. Mr. Soni, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.
(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I-11205032201340 of 2020 registered with Mundra Police Station, District: Kachchh for the offences under Sections 379, 120B of the Indian Penal Code and sections 3 and 4 of the Prevention of Damage to Public Property Act, 1984 and sections 15(1), 15(2) and 15(4) of the Petroleum and Minerals Pipelines (Acquisition of Right of User In Land) Act, 1962.
(3.) Heard Mr. Darshan Varandani, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent-State.