MINESHKUMAR GANDABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for respondent - State of Gujarat.

(2.) By way of the present application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS"), the applicant has prayed for regular bail in the event of arrest in connection with the FIR being C.R. No.11211005260090 of 2026 registered with Patdi Police Station, District: Surendranagar for the alleged offences as mentioned in the FIR.

(3.) Learned advocate Mr. Punit Dave for the applicants submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicants will keep themselves available during the course of investigation, trial also and will not flee from justice.