SISODIA SAEEDBHAI PRATAPSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) Rule. Mr.Mehta, learned APP waives service of notice of rule on behalf of the respondent State.

(3.) By way of present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant- accused has prayed for anticipatory bail in connection with the FIR being C. R. No.11191065200461 of 2020 registered with Narol Police Station, Ahmedabad for the offence punishable under Sections 379 , 427 , 285 and 120-B of IPC, sections 3 and 5 of the Prevention of Damage to Public Property Act 1984 and section 15(2) and 15(4) of the Petroleum and Minerals Pipelines (Acquisition of Rights of User in Land) Act , 1962.