PRADIPSINH 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 applicants and learned APP, for the respondent-State through V.C.

(3.) This applications are filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. 11189007210578 of 2021 with Wankaner Police Station for the offences punishable under Sections 4(1), 4(3) and 5(c) of the Gujarat Land Grabbing (Prohibition) Act and u/s 504, 506(2) and 114 of the IPC.