BHANUBHAI JODHABHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application by the applicant under Sec. 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered as CR-I/ 11204045210417/2021 before Nadiad Rural Police Station, Kheda for the offence under Ss. 3, 4(3), 5(c) and 5(d) of the Gujarat Land Grabbing (Prohibition) Act.

(2.) Learned advocate for the applicant submits that the applicant is falsely implicated in the offence. The applicant is implicated in the offence only because the applicant is socially active person and has many political rivalries.

(3.) Learned advocate for the applicant submits that so far as the applicant is concerned, false allegations are made out, as there is no shop which exists on the public road, but there are shops existing on Survey No.223 of which the applicant is neither the owner nor the occupier. One Mr.Chandrakant Sharma is occupying the said shops and he is the power of attorney holder of original owner of Survey No.223. It is submitted that said Mr.Sharma has also received the permission from the Gram Panchayat for putting up the shops and construction.