AUGUST HARDEV PANDEY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Keval R. Dholakiya appearing on behalf of the applicant and learned Additional Public Prosecutor Mr. Manan Maheta 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. 11199004240951 of 2024 registered with Ankleshwar City 'A Division' Police Station, District Bharuch, for the offence punishable under Ss. 467, 468, 465, 419, 420, 471, 177, 203 and 114 of the Indian Penal Code.