MATADIN INDERSINGH SIKARWAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive bail application is filed by the applicant pursuant to the liberty granted by this Court vide order dated 04.10.2019 passed in Criminal Misc. Application No.17604 of 2019. By way of the said order, liberty was reserved to the applicant to file fresh application before this Court after a period of six months.

(2.) Rule. Learned APP Mr.Ronak Raval waives service of Rule on behalf of the respondent State.

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.I-30 of 2019 registered with Cyber Crime Police Station, District Ahmedabad for offence under Sections 420, 465, 467, 468, 471, 120-B of the Indian Penal Code and Sections 66 (C)(D) of the Information Technology Act