HAMIRBHAI RAMDEBHAI CHETARIYA (AHIR) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Counsel Mr. Nanavaty with learned advocate Mr. Kanara, 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. 11185003201182 of 2020 with Kalyanpur Police Station for the offences punishable under Sections 379 of the IPC, u/s 21(1), 21(2) and 22 of the Mines and Minerals (Development and Regulation) Act, 1957.

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