DIPESH PUNJABHAI PATNI (PATEL) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Jagdish Satapara appearing on behalf of the applicant and learned Additional Public Prosecutor Mr.Pranav Dhagat 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. 11189005240545/2024 registered with Morbi Taluka Police Station, Morbi for the offence punishable under Ss. 65(a), 65(e), 116(B), 98(2), 81, 83 of the Gujarat Prohibition Act and Ss. 465, 467, 468, 471, 201, 120(B) of the Indian Penal Code.