KALUBHAI VAHABHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present applicant - Kalubhai Vahabhai Bharwad has been arrested in connection with the offence registered bearing 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. Pursuant to the FIR, chargesheet has already been filed on 9/3/2021 before the Chief Judicial Magistrate, Surat.

(3.) Heard Mr. Zubin Bharda, learned counsel for the applicant. He submits that, after filing the present petition, there is some development, as the present applicant has decided to vacate the plots as alleged in the FIR. Thus, in order to vacate the plots, the applicant may be enlarged on temporary bail for a period of 30 days. To substantiate this contention, the learned counsel submitted an Undertaking signed by the applicant in the presence of Jailor, Lajpor Central Jail, Surat, wherein, it has been categorically stated by the applicant that within 30 days, he will vacate the plots including the constructions thereon. Undertaking is ordered to be taken on record.