VIJAY BHARATBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both the present applications arise out of the same FIR and therefore they are heard together and are disposed of by this common order.

(2.) These applications have been filed under sec. 439 of the Code of Criminal Procedure for regular bail in connection with FIR being C.R. No.11208002211615 of 2021 registered with Ajidam Police Station, Rajkot for offences punishable under Sec. 406 , 420 , 465 , 467 , 468 , 471 and 120B of IPC and Sec. 5(c) of the Gujarat Land Grabbing (Prohibition) Act.

(3.) Mr. J.K. Shah, learned Additional Public Prosecutor submitted that, both the applicants are involved in the offence and the allegations are of wrong identification and the matter is under Land Grabbing Act. It was, therefore, prayed that no discretion may be exercised in favour of the applicants.