ZAYED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Asarar Mansuri for the applicant and learned APP Mr. Niraj Sharma for the respondent-State.

(2.) Rule. Learned APP waives service of Rule on behalf of the respondent-State.

(3.) It appears that the present applicant is arraigned as an accused in connection with an FIR bearing CR. No. 11191041250557/2025 registered with Shaherkotda Police Station, Ahmedabad.