NITIN PAPPUBHAI DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule on behalf of respondent State.

(2.) The applicant, by way of this application filed under Sec. 483 of the BNSS, seeks regular bail in connection with the FIR being C.R. No. 11191033260256 of 2026 registered with Meghaninagar Police Station, Dist. Ahmedabad City, for the offences punishable under Ss. 305(a) and 331(4) of the B.N.S.

(3.) It is the submission of learned counsel for the applicant that he was arrested on 06/05/2026. He further submitted that the applicant has not played any vital role in the alleged offence. Hence, further detention of the applicant is unwarranted.