HANIF SALIM KHAFI 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.I-B-11202046210044 of 2021 registered with Jamnagar Panch 'B' Police Station, District Jamnagar for the offences under Sections 4(2), 4(3), 5(a) and 5(c) of the Land Grabbing (Prohibition) Act.

(3.) The case of the prosecution in brief is that, as per the FIR well as charge-sheet, which is filed in the case of the co-accused is that the land bearing survey No.131 and 132 situated at village Dared, has been grabbed by the applicant. The contentions of the FIR as well as charge-sheet reveal that one - Vijaykumar Malani incorporated new Dared Non-trading Corporation (Scheduled) the and he had made a layout plan comprising of 179 sub-plots and handed over possession to the applicants by way of agreements to sale on different dates commencing from 2012.