PARBAT MANDA CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Denish Mavadhiya appearing on behalf of the applicant and learned Additional Public Prosecutor Mr. Niraj Sharma 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. 11218010250747 of 2025 registered with Udhyognagar Police Station, District Porbandar, for the offence punishable under Ss. 115(2), 117(3), 118(2), 352, 54 of the Bharatiya Nyaya Sanhita, 2023 and Sec. 135 of the Gujarat Police Act .