RAMESHBHAI KALUBHAI BAKU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.H.R. Prajapati appearing on behalf of the applicant and learned Additional Public Prosecutor Mr. Aditya Jadeja appearing on behalf of the respondent-State.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent-State.

(3.) The applicant has filed this application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for enlarging the applicant on Regular Bail in connection with FIR being C.R. No. 11203004230348 of 2023 registered with 'C' Division Police Station, Junagadh, for the offence punishable under Ss. 409, 406, 465, 468, 471 and 120B of the Indian Penal Code.