MAHENDRASINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Ms. Jyoti Bhatt waives service of notice of Rule for and on behalf of respondent - State.

(2.) The present application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, for regular bail in connection with the FIR being C.R.No.11204033240130 of 2024 registered with Limbasi Police Station, District Kheda for the offence punishable under Ss. 465, 467, 471, 468 and 120B of the Indian Penal Code.

(3.) Learned advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions. It is submitted that the applicant is in jail since 18/4/2025. He further submits that the applicant has been falsely implicated in the alleged crime. He further submits that the only role attributed to the present applicant is that he is the purchaser of the land in question. He further submits that considering the limited role attributed to the applicant, he may be released on bail by imposing suitable terms and conditions.