RAMPRATAP DHANRAJ BHARGAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.M.K.Vohra appearing on behalf of the applicant, learned Additional Public Prosecutor Mr.L.B.Dabhi appearing on behalf of the respondent-State and learned advocate Mr.H.J.Karathiya appearing on behalf of the first informant.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent-State.

(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. 11191028250584/2025 registered with Vejalpur Police Station, Ahmedabad City for the offence punishable under Ss. 308(5), 318(2) and 54 of the Bhartiya Nyaya Sanhita, 2023.