RANJIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.A. R. Shah for the applicant and learned APP Mr. L.B. Dabhi for 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 being C.R. No. 11189008251119 of 2025 registered with Wakaner Taluka Police Station, District Morbi for the offence punishable under Ss. 126(2), 127(2), 127(7), 140(2), 308(5), 115(2), 352, 351, 189(2) and 191(2) of the Bhartiya Nyay Sanhita and Sec. 135 of the Gujarat Police Act.