SATISH HARSUKHBHAI KUMBHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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.11210047250691 of 2025 registered with Udhna Police Station, Surat for the offences punishable under Ss. 308(2), 308(5), 352 and 351(3) of the BNS.

(2.) Heard learned advocate Ms.Mita Panchal for the applicant and learned A.P.P. Mr.Pranav Dhagat for the respondent - State.

(3.) Rule. Learned APP waives service of notice of Rule on behalf of the Respondent - State.