CHANDRAKANT UMIYASHANKAR SHELAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through 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 has prayed for bail in connection with the FIR being C.R. No.11216004210052 of 2021 registered with Dabhoda Police Station, District Gandhinagar for the offences under Sections 406, 420, 465, 467, 468, 471, 120B and 114 of the Indian Penal Code, 1860 and under sections 4(1) and 5 of the Gujarat Land Grabbing Prohibition Act.