AJITSINH MAHIPATSINH JHALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Vishal K. Anandjiwala appearing on behalf of the applicant and learned Public Prosecutor Mr.Hardik Dave with 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 registered as C.R. No.11205042240187 of 2024 registered with Bhuj City 'A' Division Police Station, District Katchh - Bhuj (West) for the offence punishable under Ss. 409, 120-B and 113 of the IPC.