GAZALABANU IMRANBHAI MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Tushar Chaudhary appearing on behalf of the applicant and learned Additional Public Prosecutor Mr.L.B.Dabhi 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. 11199011250790 of 2025 registered with Bharuch Rural Police Station, Dist.Bharuch for the offence punishable under Ss. 103(1), 352 and 54 of the BNS Act and Sec. 135 of the Gujarat Police Act.