DASHUBHAI LAKHMANBHAI KOTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being CR-I/11200050210811 /2021 registered with Nanapondha Police Station, Valsad for offence under Sections 3, 4(1), 4(3) and 5(c) of the Gujarat Land Grabbing (Prohibition) Act and Section 447 of the Indian Penal Code.

(2.) Learned Advocate appearing on behalf of the applicants submits that considering the nature of the offence, the applicants may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.