PARMAR AMRUTBHAI DINESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Vivek Bhamare appearing on behalf of the applicant and learned Additional Public Prosecutor Mr.N.J.Sharma 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. 11204046240662/2024 registered with Nadiad Town Police Station, Kheda for the offence punishable under undefined Sec. 409 of Indian Penal Code.