LAKHANBHAI GOVINDBHAI KARMUR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Ashish Dagli with learned Advocate Mr. Anurag R. Rathor appearing on behalf of the applicant and learned Additional Public Prosecutor Mr. Aditya Jadeja 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. 11185004251579 of 2025 registered with Jam Khambhalia Police Station, District Devbhoomi Dwaraka, for the offence punishable under Ss. 70(1), 115(2), 351(3) and 54 of the Bharatiya Nyaya Sanhita.