PRATIKBHAI SHASHIKANTBHAI GALCHAT 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 Nagarik Suraksha Sanhita, 2023 (for short "BNSS ") for regular bail in connection with FIR being C.R. No.NULL250002 of 2025 registered with CID Crime Rajkot Zone Police Station, Rajkot for the offences under Ss. 409, 420 and 120-B of the Indian Penal Code and under Sec. 3 of the Gujarat Protection of Interest of Depositors (in Financial Establishments) Act and under Ss. 21(1)(2)(3), 23, 25(1) and 25(3)(A)(B) of the Banning of Unregulated Deposit Schemes Act, 2019.

(3.) Learned advocate appearing on behalf of the applicant submits that applicant is innocent and has been falsely implicated in the offence and now nothing is required to be recovered or discovered. Investigation is over and chargesheet has been filed. He therefore submits that, considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.