ASHABEN DHAVALGIRI GAUSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for respondent - State of Gujarat.

(2.) By way of the present application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS"), the applicant has prayed for anticipatory bail in the event of arrest in connection with the FIR being C.R. No.11206002250278 of 2025 registered with Visnagar Taluka Police Station, District Mehsana for the alleged offences as mentioned in the FIR.

(3.) Learned advocate for the applicant submits that, the co-accused no. 5 namely Ashwingiri Hargovangiri Gauswami has already been granted anticipatory bail by this Hon'ble High Court vide CR.MA No. 15643 of 2025 dtd. 18/9/2025, whereas, co-accused Dhavalgiri has been granted regular bail, considering this fact, the applicant may be granted anticipatory bail.