BHUPENDRASINH HANUBHA CHUDASAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. L.B.Dabhi, learned APP waives service of notice of rule on behalf of respondent-State.

(2.) Heard Mr. Yogendra Thakore,learned advocate for the applicants and Mr. L.B.Dabhi, learned APP for the respondent-State.

(3.) By way of the preferring the present application under section 438 of the Code of Criminal Procedure, 1973, the applicants seek grant of anticipatory bail in the event of his arrest in connection with the FIR being C.R.No.I-27 of 2018 registered with Dhandhuka Police Station, Ahmedabad rural for the offences punishable under Sections 379 of the Indian Penal Code; 4(1)(A) of the Mines and Minerals (Regulation and Development) Act, 1957 and 21(1) of the Gujarat Mining (Prevention of illegal Mining, Transportation and Storage) Rules 2005, 2016 and 2017.