KRISHNABA FATESANG RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for respondent - State of Gujarat and Mr. Anant Anand Singh waives service of notice for and on behalf of the original complainant.

(2.) Since the issues involved in the above captioned applications are interconnected, those were heard analogously and are being disposed of by this common judgment and order.

(3.) By way of the present application 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.I-11205048250167 of 2025 registered with Koday Police Station, Kutch for the alleged offences as mentioned in the FIR.