GHABHRUBHAI UNADBHAI DHANDHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.

(2.) The applications are filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No.11213021210173 of 2021 with Jasdan Police Station for the offences punishable under Sections 447, 504, 506 and 114 of IPC and under section 4(3), 5(c), 5(e) of the Gujarat Land Grabbing Act, 2020.

(3.) Heard and examined the papers placed for consideration in support of the submission made at bar.