ASHISHBHAI ASHOKBHAI PATEL 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.11204033240194 of 2024 registered with the Limbasi Police Station, District Kheda for the alleged offences as mentioned in the FIR.

(3.) Heard learned advocate Mr. Darshit Brahmbhatt for the applicant, learned APP Mr. Hardik Soni for respondent No.1 - State and learned Senior Advocate Mr. Devan Parikh assisted by learned advocate Mr. Shrenik Jasani for the original complainant.