JASHUSING Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. A.I. Dudhwala appearing on behalf of the applicant and learned Public Prosecutor Mr. Hardik A. Dave with learned APP Mr. Niraj Sharma 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. 11196002250151 of 2025 registered with Bapod Police Station, Vadodara City, for the offence punishable under Ss. 3(1), 3(2), 3(4) and 3(5) of the Gujarat Control of Terrorism and Organized Crimes Act, 2015.