KAUSHIKBHAI JERAMBHAI KORAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.

(2.) 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.11213015210160 of 2021 with Gondal City Police Station, Rajkot for the offences punishable under Sections 406, 420, 447, 384, 506 and 120B of IPC read with section 4 and 5 of Gujarat Land Grabbing Act.

(3.) Heard and examined the papers placed for consideration in support of the submission made at bar.