MAYABHAI 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 Xregular bail in connection with F.I.R. registered at C.R. No. 11191020210163 with Vastrapur Police Station for the offences punishable under Sections 3, 5(a), 5(c), 5(d) and 5(e) of the Gujarat Land Grabbing (Prohibition) Act, 2020.

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