RAHUL RAJENDRAKUMAR JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant has filed this Application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) for enlarging the applicant on Regular Bail in connection with FIR being C.R. No.11191020240478 of 2024 registered with Vastrapur Police Station, District:Ahmedabad City for the offences punishable under Ss. 105, 110, 336(2), 336(3), 340(2), 340(1), 318, 61 of the B.N.S.

(2.) Heard learned senior advocate Mr.N.D.Nanavati with learned advocate Mr.Harsh S. Raval appearing for the applicant, learned advocate Mr.Rajeshkumar S. Mishra for appearing for the victims and learned Public Prosecutor Mr.Hardik Dave for the Respondent - State.

(3.) Learned senior advocate for the applicant submitted that in the present offence, investigation is over and charge-sheet has been filed. The present applicant has been arrested in connection with the present offence on 26/11/2024 and since then the applicant is in custody. The prosecution has cited more than 100 witnesses in the charge-sheet and therefore there is no possibility of the trial of the offence commencing and concluding in the near future. He further submitted that the applicant herein was working as a Chief Executive Officer (CEO) at the Khyati Hospital. The present applicant has been falsely implicated in the present offence simply because he was working as a CEO in the hospital.