MADABHAI ARJANBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Chirag Patel, learned advocate states that he has received instructions to appear for and on behalf of the informant and he shall file his Vakalatnama in the Registry. Registry is directed to accept the same.

(2.) Rule. Learned APP waives service of notice of Rule for and on behalf of the Respondent - State and Mr.Chirag Patel, learned advocate waives service of notice of Rule for and on behalf of the complainant.

(3.) The applicants, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seek regular bail in connection with the FIR being C.R. No.11187002220580 of 2022 registered with Balasinor Police Station, Dist.: Mahisagar, for the offences punishable under Ss. 427, 504, 506(2) and 114 of the Indian Penal Code and Ss. 3, 4(1), 4(3) and 5(c) of the Gujarat Land Grabbing Act.