RANJITJI SHAKARAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been preferred under section 438 of the Code of Criminal Procedure seeking anticipatory bail in connection with the first information report No.11216001210167 of 2021 registered with Adalaj Police Station, Gandhinagar for the offences punishable under section 447 read with section 120 B of the Indian Penal Code and Sections 4(3) and 5 of the Gujarat Land Grabbing (Prohibition) Act, 2020.

(2.)

(3.) Learned Advocate, Mr.Karan Vyas Appearing For The Applicant Has Submitted That Prior To Registration Of The First Information Report, The Matter Was Settled And Representation Was Made Before The District Collector, Gandhinagar. He Has Further Submitted That The Suit Filed By The Present Applicant As Regular Civil Suit No.12 Of 2021 Has Been Withdrawn In View Of The Amicable Settlement Between The Parties And The Issue Relating To The Land Has Been Put A Quietus. He, Has, Therefore, Prayed That Discretion Of Anticipatory Bail May Be Granted In Favour Of The Applicant.