MUBARAKBHAI LATIFBHAI SARVAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.11821008200995 of 2020 with Dahod Rural Police Station for the offences punishable under Sections 379, 285, 411, 120-B and 114 of IPC and under Section 3 of the Prevention of Damage to Public Property Act, 1984 nad under sections 15(1), 15(2), 15(4) and 16(A) of the Petroleum and Minerals Act, 2011.

(2.) Heard learned advocate, for the applicant and learned APP, for the respondent-State and examined the papers placed for consideration in support of the submission made at bar.

(3.) Upon hearing submission, following picture emerges on record :-