LAVESH JIKESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Pratik Barot for the applicants and learned APP Ms. Ashmita Ptel for the respondent-State.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent-State.

(3.) The applicants have filed these applications 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.11206073240430/2024 registered with Vadnagar Police Station, Dist. Mehsana, for the offence punishable under Ss. 316(5), 319(2), 318(2), 318(4), 61(2) o the BNS.