SIDHARAJSINH INDRAJITSINH CHUDASAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present bail application is filed by the applicant with a request to release the applicant on regular bail in connection with FIR being C.R. No.11993002220068 of 2022 registered with the Adipur Police Station, District Kutch for the offence under Sec. 4(c) and 5(c) of the Gujarat Land Grabbing Act.

(2.) Brief facts of the present case are as follows: 2.1 That Plot No.232 in Ward No.2-B area admeasuring 670.52 sq. yard was allotted to Ram Krishna Mission, Bellur Matha, Kolkata on 25/9/1957 as per say of the complainant. The complainant had further stated that power of attorney in his favor was executed on 8/12/2020 and by virtue of the said power of attorney sub-lease deed was executed in the name and favor complainant and further stated that encroachment is there on the said plot by the three accused persons. After that the applicant was arrested and investigating agency registered an offence bearing FIR No 11993002220068 of 2022 with the Adipur Police Station, Kutch under the provisions of Sec. 4(c) and 5(c) of the Gujarat Land Grabbing Act. Thereafter regular bail application u/s 439 Cr.PC was preferred before the court of 3rd Additional Special (Land Grabbing) Judge, which was rejected. Hence, the present application is preferred by the applicant-accused.

(3.) Heard learned Advocate for the applicant and learned APP for the respondent-State.