BHABHUTARAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. M.M.Sindhi 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. 11195018251025 of 2025 registered with Dhanera Police Station, Dist.Banaskantha for the offence punishable under Ss. 65(a), 65(e), 116-B, 81, 98(2) and 99 of Prohibition Act.