PINALBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for anticipatory bail in connection with the FIR being C.R. No.11187008210080 of 2021 registered with Virpur Police Station, District: Mahisagar for the offences under Ss. 406, 420, 447, 504, 506(2) and 114 of IPC and Ss. 3, 4(1), 4(3) and 5(c) of Gujarat Land Grabbing Act.

(2.) Learned advocate for the applicants submits that the applicants are innocent and they have been falsely implicated in the alleged offence. They have no past antecedents of like nature and custodial interrogation of the applicants is not essential for the purpose of investigation.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent - State has opposed grant of anticipatory bail stating inter alia that the allegations against the applicants are grave and serious in nature and custodial interrogation is necessary for further investigation of the case.