SURVIRSINH RAMJANSINH DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of rule for the respondent- State.

(2.) The present bail application is filed under Sec. 483 of the Bharatiya Nyaya Suraksha Sanhita, 2023 (for short "BNSS") for regular bail in connection with FIR being C.R. No. 11195035240407 of 2024 registered with Palanpur Taluka Police Station, Dist. Banaskantha, for the offence under Ss. 302, 201, 365, 323, 147, 148 and 149 of the Indian Penal Code, 1860 and Sec. 135 of Gujarat Police Act.

(3.) Learned advocate appearing on behalf of the applicants submits that considering the nature of the offence, the applicants may be enlarged on regular bail by imposing suitable conditions. It is submitted that the applicants are in jail since 4/2/2025. He further submits that the applicants have been falsely implicated in the alleged crime. He further submits that the complainant and deceased got married against the consent of family members of the deceased and therefore, the deceased was kidnapped and allegedly killed by all the accused. He further submits that the applicants have not played any role in the alleged offence and therefore, considering the same, the applicants may be released on bail by imposing suitable terms and conditions.