RAKESH DHULABHAI BAMANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Application is filed 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. III- 11821002250474 of 2025 registered with Sanjeli Police Station, District Dahod under Ss. 65-A, 65-E, 116-B, 98(2) of Gujarat Prohibition Act and 341(2), 341(4) of BNS, 2023.

(2.) Heard learned Advocate for the Applicant and learned APP for the Respondent - State.

(3.) Learned Advocate for the Applicant submitted that the applicant is in judicial custody since 24/2/2025. It is submitted that the muddamal was seized on the very same day of the incident. Learned advocate for the applicant further submitted that the applicnat is having good reputation in the society and no useful purpose would be served by keeping the applicant in jail for indefinite period. It is further contended that the applicant is ready and willing to abide by all the conditions that may be imposed by this Court, if released on bail.