NIRAVKUMAR RATILAL PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms. Reha Chokshi appearing on behalf of the applicant and learned Additional Public Prosecutor Mr. Manan Maheta 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. 11207078250273 of 2025 registered with Kakanpur Police Station, District Panchmahals for the offence punishable under Ss. 65(a), 65(e), 81, 83 and 116-B of the Gujarat Prohibition Act.