VITHTHALBHAI CHHAGANBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 16/11/2021, following order had been passed:

(2.) By way of the present application under Sec. 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. 11199028210416 of 2021, registered with Jhagadia Police Station, District: Bharuch for the offences punishable under Ss. 3, 4(2), 4(3) and 5(c) of the Gujarat Land Grabbing (Prohibition) Act, 2020.

(3.) Heard learned advocate Mr. Zubin Bharda for the applicant and learned APP Ms. M.H. Bhatt for the respondent-State.