KALUBHAI VAHABHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Zubin Bharda, assisted by Mr. Dhruvik Patel, learned counsel for the appellant, Ms. Krina Calla, learned APP for the respondent State and Ms. Bhavna Acharya, learned counsel for Respondent No.2.

(2.) By way of this successive bail application under Sec. 439 of the Code of Criminal Procedure Code, the applicant seeks regular bail in connection with the FIR being C.R.No. 11214023210387 of 2021 with Kadodara Police Station, Dist. Surat Rural, for the offences under Ss. 447 , 504 , 506(2) and 114 of the Indian Penal Code, 1860 and Ss. 3, 4(3), 5(b), and 5(c) of the Gujarat Land Grabbing (Prohibition) Act and other consequential proceedings arising therefrom.

(3.) On earlier occasion, this Court passed the following order