SAGAR RAJENDRA JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for respondent - State of Gujarat.

(2.) By way of the present application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS"), the appellants, who are original accused nos.5 and 2 respectively, have prayed for anticipatory bail in the event of arrest in connection with the FIR being C.R. No. 11191020250178/2025 of 2025 registered with Vastrapur Police Station, Ahmedabad for the alleged offences as mentioned in the FIR.

(3.) Heard learned advocate, Mr. Hriday Buch for the appellants, learned APP Mr. Hardik Soni for the respondent - State of Gujarat and learned advocate, Mr. Dhruv Tolia for the original complainant.