SHAILESH NATHABHAI UKANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for respondent - State of Gujarat.

(2.) By way of the present application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS"), the applicant has prayed for anticipatory bail in the event of arrest in connection with the FIR being C.R. No. I-24/2014 of 2025 registered with Katargam Police Station, District Surat City for the alleged offences as mentioned in the FIR.

(3.) Learned advocate for the applicant on instructions states that, the applicant is ready and willing to abide by all the conditions that may be imposed while releasing him on anticipatory bail. Learned advocate therefore submitted that, considering the above facts, the applicant may be granted anticipatory bail.