ARVINDBHAI AMARATBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Swapnil H. Chauhan appearing on behalf of the applicant and learned Additional Public Prosecutor Ms. Jhala 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.11216022250207 of 2025 registered with Kalol Taluka Police Station, District Gandhinagar, for the offence punishable under Ss. 108, 351(4) and 54 of the Bharatiya Nyaya Sanhita, 2023.