MUKESHBHAI MAGANBHAI GODHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Jaydeep H. Sindhi for the applicants and learned Additional Public Prosecutor Mr. J. K. Shah on behalf of the respondent-State.

(2.) Rule. Learned APP Mr. Shah waives service of rule on behalf of the respondent-State.

(3.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants pray for being released on anticipatory bail in connection with FIR No. I-78 of 2018 registered with Songadh Police Station, Tapi on 21/8/2018 for offences punishable under Ss. 120B and 379 of the Indian Penal Code read with Rules 21(1) of Mines & Mineral (Regulation and Development) Act , 1957 read with Rules 21(2) of Gujarat Mineral (Prevention of Illegal Mining the Transportation and Storage) Rules, 2017