RAMESHBHAI CHANABHAI KARMUR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Nishith P. Acharya appearing on behalf of the applicant and learned Additional Public Prosecutor Mr. Jay Mehta appearing on behalf of the respondent-State and learned Advocate Mr. Aditya P. Mistri on behalf of the original complainant.

(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. 11202008241687 of 2024 registered with Jamnagar City 'A' Division Police Station, Jamnagar, for the offence punishable under Ss. 316(2), 318(4), 319(2), 338, 336(3), 340(2), 61(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023.