JAVEDBHAI KASAMBHAI SANGHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Kunal S. Shah appearing on behalf of the applicant, learned Additional Public Prosecutor Mr. L.B. Dhabi appearing on behalf of the respondent-State and learned advocate Mr. Harshil Dattani on behalf of the original complainant.

(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. 1185007250189/2025 registered with Salaya Marine Police Station, Devbhumi - Dwarka for the offence punishable under Ss. 64(2) (m), 78, 351(3) of the B.N.S. and Sec. 67 of the I.T. Act.