VIKRAMSINH AMARSINH BHOJANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) This application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita for regular bail in connection with F.I.R. No.11204027250038 of 2025 registered with Kathlal Police Station, District Kheda.

(3.) Learned advocate for the applicant has submitted that considering the nature of offence and role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.