THAKOR SURESHJI MANGAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Nisarg D Shah on behalf of the applicants and learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of respondent - State.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent-State.

(3.) The present applicants who have been arraigned as accused have preferred these applications under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for enlarging the applicants on Regular Bail in connection with FIR being C.R. No. 11206002250298 of 2025 registered with Visnagar Taluka Police Station, District: Mehsana for the offences punishable under Ss. 103(1) and 54 of the Bhatriya Nyay Sanhita, 2023 and Sec. 135 of the G.P. Act after filing of the charge-sheet more particularly the application preferred by the applicants having been rejected by the learned Trial Court.