AJMALBHAI MAVJIBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for respondent - State of Gujarat.

(2.) Learned advocate Mr. Utsav Shah appears and states that he has received instructions to appear on behalf of the Original Complainant. Registry to accept the Vakalatnama of learned Advocate and place it on record.

(3.) By way of the present application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS"), the applicant has prayed for anticipatory bail in the event of arrest in connection with the FIR being C.R. No.11216009250520 of 2025 registered with Mansa Police Station, Ghandhinagar for the alleged offences as mentioned in the FIR.