LALJIBHAI @ LALO NARANBHAI MER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Ashish Dagli for learned Advocate Mr. Nayankumar Shukla on behalf of the applicant and learned Additional Public Prosecutor Ms. Asmita Patel for the respondent-State.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent-State.

(3.) The present applicant who has been arraigned as an accused has preferred 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. 11211009250013 of 2025 registered with Chotila Police Station, Surendranagar for offences punishable under Ss. Ss. 103(1), 189(2), 189(4), 190, 191(2), 191(3), 115(2), 351(3) and 352 of the Bhatriya Nyay Sanhita, 2023 and Sec. 135 of the Gujarat Police Act after filing of the charge-sheet more particularly the application preferred by the applicants having been rejected by the learned Trial Court. 382, 401, 447, 448, 452, 456, 458, 34 and 120(B) of the Indian Penal Code.