RANJITBHAI MANCHHIBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court on 31.08.2021 passed the following order:

(2.) This is an application by the applicants under Section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of their arrest in connection with FIR registered at C.R. No. 11199028210417 of 2021 before Jhagadia Police Station, Bharuch for the offence under Sections 3, 4(2), 4(3) and 5(c) of the Gujarat Land Grabbing (Prohibition) Act.

(3.) Learned advocate appearing on behalf of the applicants would submit that considering the nature of offence, the applicants may be enlarged on anticipatory bail by imposing suitable conditions. He has submitted that the FIR is false. He submitted that the applicants are agricultural labourers and are granted land on leaser which was renewed year to year basis. Since the land was lying uncultivated, it was so released on lease. He would draw the attention of the Court to order dated 24.06.2021, whereby for the same FIR the co-accused has been granted regular bail by this court in Criminal Misc. Application No. 8596 of 2021.