PARAS DINESHBHAI GAJERA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicants and learned APP for the respondent - State.

(2.) By this application filed under Sec. 439 of the Code of Criminal Procedure, 1973, the applicants are seeking release on regular bail in connection with the FIR being C.R.No.11193053230143 of 2023 dtd. 2/5/2023 registered with Savarkundala Rural Police Station, District : Amreli for the offences punishable under Ss. 4(3) and 5(C) of the Gujarat Land Grabbing (Prohibition) Act, 2020 and Sec. 506(2) of the Indian Penal Code.

(3.) Learned advocate for the applicants submitted that, the applicants are not involved in commission of offence as alleged in the FIR and therefore, looking to the role of the applicants and nature of the allegations, the applicants are required to be enlarged on regular bail by imposing suitable terms and conditions.