JAYDIPBHAI UJAMSHIBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. L.M. Zala appearing on behalf of the applicant, learned Additional Public Prosecutor Mr. Niraj Sharma appearing on behalf of the respondent-State and learned advocate Mr. Mohitsinh Jadeja appearing 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. 11211015240866 of 2024 registered with Dhrangadhara City Police Station, Surendrangar for the offence punishable under Ss. 64(1), 76, 308(2), 351(3), 54 of the Bhartiya Nyaya Sanhita, 2023 and 66(e) of the Information Technology Act.