AAKASH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. I - 11 of 2019 registered with Cyber Crime Police Station, Vadodara for the offence punishable under Sections 406 , 420 , 463 of the Indian Penal Code and Sections 66(c) , 66(d) of the Information Technology (Amendment) Act.

(3.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.