BHIMJIBHAI TRIKAMBHAI MULIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), the applicant-accused has prayed for enlarging the Applicant on anticipatory bail in connection with the FIR being C.R.No. 11210030240824 of 2024 registered wit h Mahidarpura Police Station, Surat for the offences punishable under Ss. 318(4), 61(2), 3(5) of the B.N.S.

(2.) Heard learned Advocate for the Applicant and learned APP for the Respondent - State.

(3.) Learned Advocate for the Applicant has submitted that the Applicant is apprehending arrest in connection the aforesaid FIR and in this connection the earlier application filed by the Applicant before the learned Sessions Court came to be dis-allowed. He submitted that considering the facts stated in the Application, the applicant may be granted anticipatory bail.