DILJITSINGH DILBAGSINGH SANDHU Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused have prayed for anticipatory bail in connection with the FIR being C.R.No.11184002200798 of 2020 registered with Chhota Udaipur Police Station, District Chhota Udaipur for the offences under Sections 379 , 420 , 465 , 466 , 467 , 468 and 471 of the Indian Penal Code, 1860 and Sections 4(1) , 4(1) A of the Mines and Mineral (Regulation and Development) Act , 1957 and under Sections 3 , 7 ,(1)(b) and 21 of the Gujarat Minerals (prevention of illegal Mining Transportation & Storage) Rules, 2017.