MAHENDRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Jucky Lucky Chan appearing on behalf of the applicant and learned Additional Public Prosecutor Mr.L.B.Dabhi 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. 11202013250294/2025 registered with Sheth Vadala Police Station, Jamnagar for the offence punishable under Ss. 109(1), 117(2) and 54 of the Bhartiya Nyaya Sanhita, 2023 and Sec. 135(1) of the Gujarat Police Act.