SANKETBHAI ASHVINBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of rule for the respondent-State.

(2.) The present application is filed under Sec. 483 of the Bharatiya Nyaya Suraksha Sanhita, 2023 (for short "BNSS") for regular bail in connection with FIR being C.R. No.11191034240154 of 2024 registered with Naranpura Police Station, Ahmedabad City for the offences punishable under Ss. 340(2), 336(3), 336(2), 319(2), 318(2), 308(2), 204 and 61 of the Bharatiya Nyaya Sanhita, 2023 (for short "BNS") and Sec. 66(c) and 66(d) of the Information Technology Act.

(3.) Learned advocate appearing on behalf of the applicant submits that applicant is innocent and has been falsely implicated in the offence and now nothing is required to be recovered or discovered as the charge-sheet is filed. Further, the applicant has not forged any document and has not received any money and no money trail is found in his account. At the time of search, 7 accused including the present applicant were arrested and all of them have been released by the learned Sessions Court and no further investigation qua present applicant is required and therefore, on the ground of parity, the applicant may be enlarged on regular bail by imposing suitable conditions.