KIRAN @ KIRAN CHHANIYO BABUBHAI KOLI PATEL 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.11214031251100 of 2025 registered with Mahuva Police Station, Surat Rural, for the offence under Ss. 81, 83, 98(2), 116-B, 65(a) and 65(e) of the Prohibition Act and under Ss. 111(2)(b), 111(3) and 111(4) of the Bharatiya Nyaya Sanhita.

(3.) Learned advocate appearing on behalf of the applicant submits that applicant is innocent and has been falsely implicated in the offence. Substantial part of investigation is over. He therefore submits that, considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.