VALSANGJI ABHUJI MOHANJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule on behalf of the Respondent State.

(2.) The Applicant has filed this Application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) for enlarging the Applicant on Regular Bail in connection with FIR being C.R. No. 11217026240317 of 2024 registered with Patan Taluka Police Station. Patan.

(3.) Heard learned Advocate for the Applicant and learned APP for the Respondent - State.