NARESHJI HEMAJI BHAVANJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Kumar H. Trivedi appearing on behalf of the applicant, learned Additional Public Prosecutor Mr.Trupesh Kathiriya appearing on behalf of the respondent-State and learned advocate Mr.D.V.Chauhan appearing on behalf of the original complainant.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent-State. Learned advocate Mr.Chauhan waives service of rule on behalf of original complainant.

(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.11217014250269/2025 registered with Kakoshi Police Station, Patan for the offence punishable under Ss. 70(1), 75, 78 and 351(3) of Bhartiya Nyay Sanhita and Sec. 66(e) of the Information Technology Amendment Act, 2008.