(1.) By way of these applications under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants - accused have prayed for anticipatory bail in connection with FIR being C. R. No. 11199056220133 of 2022 registered with Vagra Police Station, Dist. Bharuch for the offences punishable under Ss. 4 (3) and 5 (c) of the Gujarat Land Grabbing (Prohibition) Act.
(2.) The FIR is registered on 26/3/2022 by one Bharatbhai Hirabhai Makwana, Taluka Development Officer, Khambhat. As per the FIR, the present applicants are shown as accused persons and all of four have preferred separate applications for seeking anticipatory bail. As per the FIR, on the government Gaucher land all these four accused persons who are the applicants herein have constructed shops and were collecting rent illegally and after following procedure for registering the FIR under the Land Grabbing Act, once the procedure was followed, the complaint under the Grabbing Act was registered.
(3.) Heard learned advocate Mr. Dhaval Vyas appearing for the applicants and learned APP Mr. L. B. Dabhi appearing for the respondent- State.