DHRUVESH MUKESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Niyant R. Bhimani, learned counsel for the applicant and Ms. Moxa Thakkar, learned Additional Public Prosecutor for the respondent - State. Perused the record.

(2.) This is an application filed by the applicant for grant of anticipatory bail under Sec. 438 of the Code of Criminal Procedure, 1973 in connection with C.R. No.11216004210338 of 2021 registered with Dabhoda Police Station, District Gandhinagar.

(3.) The case of the prosecution is that the applicant had intercepted vehicles of the Officers of the Mines and Mineral Department and taken away mobile phone of one of the Officers. Purportedly, it is the case of the prosecution that the applicant was aware about the fact that one of his dumpers had been detained in an operation carried out by the Officers of the department.