ANANDPRAKASH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application, the applicant has prayed for anticipatory bail in connection with FIR being A-C.R.No. 11192002220713 of 2022 registered with Aslali Police Station, Ahmedabad (Rural) for offences under Sec. 379 and 114 of the Indian Penal Code.

(2.) As per the FIR registered by the complainant viz. Babubhai Amthabhai Bhangra, he is having an agricultural lands at Village Bhat, Tal.Daskroi, Dist.Ahmedabad bearing Revenue Survey Nos.685 and 694. On 28/11/2022 he received an information that without knowledge of the complainant there was illegal excavation of sand from his land being done at night by present applicant and other co-accused with dumpers and trucks and the applicant used to do such illegal activity and transport it which has caused him a great financial loss and accordingly he filed the complaint against the present applicant and other co- accused.

(3.) Learned advocate Mr.Prabhakar Upadhyay appearing for the applicant submitted that the applicant is an employee of sub-contractor whereas the sub-contractor Anujkumar Kshatriya s/o. Isarjansingh has already been granted anticipatory bail by the Sessions Court, Ahmedabad (Rural) at Mirzapur vide order dtd. 23/12/2022 passed in Criminal Miscellaneous Application No.4051 of 2022. He submitted that the present applicant being an employee of sub-contractor he also should be granted anticipatory bail.