FARUKH @ KABIR DESHMUKH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the order dtd. 13/11/2024 passed by the High Court of Judicature at Allahabad in Criminal Misc. Anticipatory Bail Application No. 11011 of 2024.

(3.) Apprehending arrest in connection with Case Crime No. 11 of 2024 dtd. 4/5/2024 registered at P.S. Cyber Crime, Police Station Baghpat, District Baghpat for offences punishable under Sec. 153A of the Indian Penal Code, 1860 and Sec. 66 of the Information Technology Act, 2000, the appellant filed for anticipatory bail before the High Court.