BHURABHAI KALABHAI GAMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.V.B.Malik for the applicants and learned Additional Public Prosecutor Mr.J.K.Shah for the respondent - State.

(2.) By this application filed under Sec. 439 of the Code of Criminal Procedure, 1973, the applicant is seeking release on regular bail in connection with the FIR being C.R.No.11209003220336 of 2022 registered with Kheroj Police Station, District Sabarkantha for offences punishable under Ss. 3, 4(1), 4(2), 4(3), 5(b), 5(C), 5(e) of Prevention of Gujarat Land Grabbing Act, 2020.

(3.) Learned advocate for the applicants submitted that, the applicants are not involved in commission of offence as alleged in the FIR and therefore, looking to the role of the applicants and nature of the allegations, the applicants are required to be enlarged on regular bail by imposing suitable terms and conditions.