RAMJAN IBRAHIM GOYAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.No.11205032201340 of 2020 registered with Mundra Police Station, Kachchh (West) Bhuj for the offences punishable under Sections 379 and 120B of the Indian Penal Code and Sections 3 and 4 of the Prevention of Damage to Public Property Act and Sections 15(1), 15(2) and 15(4) of the Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act.

(2.) Rule was already issued by this Court vide order dated 27.11.2020.

(3.) Heard learned advocate for the applicant and the learned Additional Public Prosecutor through Video Conferencing.