AMITSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.11208053210256 of 2021 with Rajkot Taluka Police Station for the offences punishable under Sections 406, 420, 465, 467, 468, 471, 114 and 201 of the Indian Penal Code and under Sections 4(1), 4(2) and 5(c) of the Gujarat Land Grabbing (Prohibition) Act.

(2.) The short facts of the case run thus:

(3.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C. and examined the papers placed for consideration in support of the submission made at bar.