SHAILI PRANAV SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for respondent - State of Gujarat and learned advocate Mr. Kunal S. Shah waives service of notice of rule for and on behalf of the original complainant.

(2.) Since the controversy involved in both the applications arises out of the very selfsame FIR, those were heard analogously and are being disposed by this this common judgment.

(3.) By way of the present applications under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS"), the applicants have prayed for anticipatory bail in the event of arrest in connection with the FIR being C.R. No.11191034250017 of 2025 registered with Naranpura Police Station, Ahmedabad for the alleged offences as mentioned in the FIR.