PRAKASHBHAI RAMANBHAI OAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.

(3.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11214031212498 of 2021 registered with Mahuva Police Station, District Surat for the offences under Ss. 379 and 114 of the Indian Penal Code, 1860 (IPC), Ss. 4(1) and 4(1)(a) of the Mines and Minerals Developments and regulation Act, 1957 and Rules 3, 21 and 22 of the Gujarat Minerals (Prevention of illegal Mining, Transportation and Storage) Rules, 2017.