HITESHPURI BHARATPURI GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant is seeking anticipatory bail in connection with the offence registered as C.R.No.11216009230355 of 2023 with Mansa Police Station for the offences punishable under Ss. 379 of the Indian Penal Code, Ss. 4(1) and 4(1)(A) of Mines and Minerals (Regulation and Development) Act, 1957 and Rule 3 & 21 of Gujarat Mineral (Prevention of Illegal Mining, Transportation and Storage) Rules.

(2.) Heard learned advocate Mr. Kumar H. Trivedi for the applicant and learned APP Mr. Manan Mehta for the State.

(3.) The present applicant is shown as accused No.2 in the aforesaid FIR and as per the contents of the FIR, the present applicant is the Power of Attorney Holder of one Shardaben Jilusinh Rathod whose husband late Jilubhai Badarsinh Rathod was having leasehold rights and upon his death, the same were acquired by Shardaben and the present applicant is the Power of Attorney Holder of said Shardaben.