SANJAYBHAI BHAGABHAI CHOTHABHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Kishan R. Chakwawala appearing on behalf of the applicant and learned Additional Public Prosecutor Ms. Jhala appearing on behalf of the respondent-State and learned Advocate Ms. Aafrin Saiyed on behalf of the original complainant.

(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.11217020250553 of 2025 registered with 'B ' Division Police Station, Patan City, District Patan, for the offence punishable under Ss. 64(2)(m), 308(2) and 351(3) of the Bharatiya Nyaya Sanhita, 2023 and under Sec. 67 of the Information and Technology Act.