SHABIR KESAR NAREJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Zubin Bharda with learned Advocate Mr. Abid R. Pathan with learned advantage Mr. A.A. Zabuawala appearing on behalf of the applicant and learned Additional Public Prosecutor Ms. Jhala appearing on behalf of the respondent-State.

(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.11993001250239 of 2025 registered with Samkhiyari Police Station, District Kachchh East-Gandhidham, for the offence punishable under Ss. 303(2), 307, 61(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023.