VIJAYSINH HIMMATSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present applications under Sec. 438 of the Code of Criminal Procedure, 1973, in the event of arrest, the applicants have prayed for anticipatory bail in connection with the FIR being C.R. No. 11192011210352 of 2021 registered with Bopal Police Station, District: Ahmedabad Rural, for the offences under Ss. 506(2) and 114 of the IPC and Ss. 3 , 4(1) , (2)(3), 5(a), 5(c) and 5 (e) of the Land Grabbing Act.

(3.) Learned advocate for the applicants submits that the applicants are innocent and they have been falsely implicated in the alleged offence. There was delay in registering the FIR. Civil dispute is converted into criminal offence. Considering the same, custodial interrogation of the applicants is not essential for the purpose of investigation.