RANMALBHAI BHOJABHAI MODHVADIA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for anticipatory bail in connection with the FIR being C.R. No.11218009210549 of 2021 registered with Kamlabaug Police Station, District Porbandar, for the offenses punishable under Sections 4(1), 4(2), 4(3) and 5(c) of the Gujarat Land Grabbing (Prohibition) Act, 2020.

(3.) Learned advocate for the applicants submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicants will keep themselves available during the course of investigation, trial also and will not flee from justice.