DUNGARBHAI DAYABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) By way of the present application filed under Section 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for bail in connection with the FIR being C.R. No.11189005210788 of 2021 registered with Morbi Taluka Police Station, District Morbi for the offence punishable under Sections 3, 4(3) and 5(c) of the Gujarat Land Grabbing Prohibition Act.

(3.) Learned advocate Mr.Zubin Bharda has submitted that in the year 1967 the father of the applicants namely Dayabhai Pamabhai Parmar was allotted 8 acres land, bearing survey no.657 paiki situated at village Khanpur, Taluka and District Morbi and since then the father of the applicants and thereafter the applicants continued to cultivate the said land and the said land is the only source of livelihood of the applicants and their family members.