SHAILESHBHAI BRAJKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No. 11821011220076 of 2022 with Dahod Town Police Station, Dahod for the offence punishable under Ss. 3, 4(3) of the Gujarat Land Grabbing Act.

(2.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.