MAKWANA GAGABHAI RAMSINHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No. 11195060230239 of 2023 registered with Vav Police Station, District: Banaskantha for offences punishable under Ss. 3, 4 (3), 5 (c), 5 (e) of the Gujarat Land Grabbing (Prohibition) Act, 2020.

(2.) Heard learned advocate Mr. Nishit P. Gandhi for the applicant, learned APP Mr. Manan Mehta for the respondent - State and learned advocate Mr. Dharma Raval for original complainant who sought permission to appear for and on behalf of the original complainant.

(3.) Permission as prayed for is granted. Registry is directed to accept the Vakalatnama of learned advocate Mr. Dharma Raval.