ASHOKBHAI DADUBHAI DHANDHAL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present 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.11211050250440 of 2025 registered with Thangadh Police Station, Surendranagar for the offences punishable under Ss. 65(a), 65(e), 116-B, 81, 83, 98(2) of the Prohibition Act and Sectin 111(2)(b), 111(3), 111(4), 336(2), 336(3), 340(2) of the BNS.

(3.) Learned Advocate appearing on behalf of the applicant submits that the applicant has nothing to do with the offence and he is falsely implicated in the offence. The applicant is in jail since 15/7/2025. It is submitted that nothing is required to be recovered or discovered from the possession of the present applicant. The applicant has no past antecedent. The offence is triable by the Magistrate. It is further submitted that, undefined considering the nature of the offence, the applicant may be granted regular bail with the imposition of suitable conditions.