DHAVAL RAMNIKBHAI BAGTHALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

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

(3.) 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.11208053211938 of 2021 with Rajkot Taluka Police Station for the offences punishable under Sections 406, 420, 465, 467, 468, 471, 419 and 120-B of the IPC and under Sections 3 and 5 of the Gujarat Land Grabbing (Prohibition) Act, 2020.