LAWS(GJH)-2021-7-460

VIJAYBHAI VIHABHAI CHUNARA Vs. STATE OF GUJARAT

Decided On July 27, 2021
Vijaybhai Vihabhai Chunara Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behalf of the respondent State. Heard learned advocate, for the applicants and learned APP, for the respondent-State through V.C.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No.11192015210350 with Changodar Police Station for the offences punishable under Sections 3, 4(1)(2) and (3) and section 5(a), (b) and (c) of the Gujarat Land Grabbing (Prohibition) Act, 2020 and under sections 504, 506(2), 447 and 120B of IPC.

(3.) Learned advocate Mr. Premal Nanavati for the applicants states at bar that the applicants will file undertaking to the effect that the applicants would not claim title, right or possession over the land bearing survey nos.169 paiki (5400 sq.mtrs) and No.173/1 paiki (2226 sq.mtrs.) which is subject land of FIR.