LALITBHAI MAGANBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms. Nisha M. Parikh appearing on behalf of the applicant and learned Additional Public Prosecutor Mr. Jadeja appearing on behalf of the respondent-State.

(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. 11192017250386 of 2025 registered with Detroj Police Station, District Ahmedabad Rural, for the offence punishable under Ss. 306, 406, 420, 294(b), 506(1) and 114 of the Indian Penal Code.