ANIK IMRAN SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor Ms. C. M. Shah waives service of notice of rule for respondent-State.

(2.) The present application is filed by the applicant seeking grant of transit bail for a period of four weeks in connection with the offence registered at C.R.No.78 of 2025 registered with Cyber West Police Station, Delhi for the offences punishable under Ss. 318(4), 319, 340 and 3(5) of the Bharatiya Nyaya Sanhita, 2023.

(3.) Heard learned advocate Mr. M. M. Kadiwala appearing for the applicant. It is submitted by the learned advocate Mr. Kadiwala for the applicant that the FIR in question is filed for the offence punishable under Ss. 318(4), 319, 340 and 3(5) of the Bharatiya Nyaya Sanhita, 2023. It is submitted that summons under Sec. 35(3) of the BNSS, 2023 came to be issued to the applicant and, therefore, the applicant came to know about the registration of the aforesaid FIR. It is submitted that the applicant is apprehending his arrest in connection with the aforesaid FIR and, therefore, the applicant is inclined to file application under Sec. 482 of the BNSS competent Court situated at Delhi. However, till the applicant files the said application under Sec. 482 of the BNSS before the concerned Court, this Court may grant protection to the applicant.