MEET PRAKASHBHAI RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. A.S. Timbalia for the applicant and learned APP Ms. Asmita Ptel for 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.11206073240430/2024 registered with Vadnagar Police Station, Dist. Mehsana, for the offence punishable under Ss. 316(5), 319(2), 318(2), 318(4), 61(2) o the BNS.