BHARATBHAI KARSHANBHAI ZARU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of rule for the respondent-State.

(2.) The present application is filed under Sec. 483 of the Bharatiya Nyaya Suraksha Sanhita, 2023 (for short "BNSS") for regular bail in connection with FIR being C.R. No.11993013250240 of 2025 registered with Kandla Marine Police Station, Kachchha East Gandhidham, for the offence under Ss. 305(c), 306, 317(4) and 61(1) of BNS.

(3.) Learned advocate appearing on behalf of the applicant submits that applicant is innocent and has been falsely implicated in the offence. He is in jail since 7/10/2025. He is not named in the FIR and no specific role is attributed to the applicant. Complaint is filed belatedly. No direct or indirect involvement of the applicant is there. His remand period is already over. He therefore submits that, considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.