KANAKSINH MAHENDRASINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned Additional Public Prosecutor waives service of rule on behalf of the respondent-State.

(2.) This application is filed by the applicants under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-11208053210045 of 2021 with RAJKOT TALUKA POLICE STATION, DISTRICT- RAJKOT , for the offence punishable under Sections-143, 447, 506, 427 and 120(B) of the Indian Penal Code and under Sections-4(1), 4(3), 2(e) of Gujarat Land Grabbing (Prohibition) Act.

(3.) Learned Advocate-MR. MRUGEN PUROHIT has instruction to appear on behalf of the original complainant. He is permitted to file his appearance on behalf of the Original Complainant.