SURAJSINH KANCHANSINH DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing.

(2.) By way of the present application filed under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R. No.I11195035210020 of 2020 registered with Palanpur Taluka Police Station, Dist.Banaskantha for the offences punishable under sections 3, 4(3) and 5(c) of the Gujarat Land Grabbing (Prohibition) Act, 2020 as well as Sections 447 and 34 of the Indian Penal Code, 1860.

(3.) The case of the prosecution in brief is that the applicant and other accused have grabbed the Government lands bearing Revenue Survey Nos.637 and 643 of village Gola, Talika Palanpur, Dist. Banaskantha and had made illegal construction thereon. It is alleged that a notice was served to the applicant for vacating the land within a period of seven days from the receipt of notice and even after completion of time stipulated therein, the applicant has not taken any action to vacate his encroachment and occupation of the Government land. Consequently, the F.I.R. has been registered against the applicant and others.