AMRATBHAI RASLABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicants under Sec. 439 of the Code of Criminal Procedure for successive regular bail in connection with F.I.R. being Part-B- C.R.No.11822003220910 of 2022 registered with Vasanda Police Station, District Navsari for the offences punishable under Ss. 504 , 506(1) and 114 of the Indian Penal Code as well as Ss. 3, 4(3), 5(b) of the Gujarat land Grabbing (Prohibition) Act, 2020.

(2.) Upon instructions, learned advocate for the applicants stated at the bar that whatever the encroachment made by the present applicants as per the FIR is removed by the applicants.

(3.) Learned advocate for the applicants submitted that considering the nature of offence and role attributed to the applicants, the applicants may be enlarged on regular bail by imposing suitable conditions.