KALUBHAI VIHABHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) By way of the present application filed under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11204025210054 of 2021 registered with Kheda Town Police Station, District Nadiad for the offences under Sections 3, 4(3) and 5(c) of the Gujarat Land Grabbing (Prohibition) Act, 2020.

(3.) The brief facts of the case are as under:-