GOMTIBEN AMAJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant has prayed for anticipatory bail in connection with the FIR being C.R. No.11216010220026 of 2022 registered with Pethapur Police Station, District: Gandhinagar for the offence punishable under Sections 4(1), 5 of the Gujarat Land Grabbing (Prohibition) Act.

(3.) Learned advocate for the applicant submits that the dispute is civil in nature, which is pending before the concerned authority. The applicant is a lady accused and she has been falsely implicated in the alleged offence. He further submits that the parties have settled the disputes and accused Nos. 3, 4 and 6 have already been enlarged on bail.