RAKESHSINGH RAJDEVSINGH KSHATRIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Hardik Soni, learned Additional Public Prosecutor waives service of rule on behalf of the respondent-State.

(2.) This application is filed by the applicant under Section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered at C.R. No.I11821011211862 of 2021 with Dahod town Police Station, District- Dahod for the offence punishable under Sections 3, 4(3) of the Gujarat Land Grabbing Prohibition Act.

(3.) Learned Advocate appearing on behalf of the applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.