JASHVANT SHANKARLAL NAYAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant -accused has prayed for anticipatory bail in connection with the FIR being C.R. No. 11216001210714 of 2021 registered with Adalaj Police Station, Dist.: Gandhinagar for the offences under Ss. 456, 467, 468, 471 and 120(B) of IPC as well as under Ss. 4(3) and 5 of the Gujarat Land Grabbing Prohibition Act, 2020.

(2.) Learned advocate for the applicant submits that the applicant has been falsely implicated in the alleged offence.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent - State has opposed grant of anticipatory bail stating inter alia that the allegations against the applicant are grave and serious in nature and custodial interrogation is necessary for further investigation of the case.