ARVINDBHAI MURJIBHAI KARIYA 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. 11993004250824 of 2025 registered with Bhachau Police Station, Kutch-East Gandhidham, for the alleged offences as mentioned in the FIR.

(3.) Heard learned advocate Mr.Virat Popat for the applicant, who, on the last adjournment submitted that, he would file further affidavit on behalf of the applicant and accordingly, an underatking-cum-declaration has been submitted by him today, which reads as under: