SAGAR JAYANTIBHAI DAMODRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Mevadhiya appearing on behalf of the applicant and learned Additional Public Prosecutor Mr. Mehta 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. 11186002251846 of 2025 registered with Kodinar Police Station, District : Gir-Somnath, for the offence punishable under Ss. 111(2)(b), 111(3) and 111(4) of the BNS and under Ss. 65-e, 98(2), 81, 83 and 116-B of the Prohibition Act.