ASHISH BALUBHAI KAKADIYA 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.11210015210076 of 2021 registered with DCB Police Station, Surat City, for the alleged offences as mentioned in the FIR.

(3.) Heard learned advocate Mr.B.M.Mangukiya on behalf of the applicant who submitted that, the entire settled amount has been deposited by the applicant with the ICICI Bank, Surat.