VIRENDRA @ VIREN GANPATSINH CHAUDHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Hardik H. Dave, learned advocate for the applicant and Ms. Nisha Thakor, learned Additional Public Prosecutor for the respondent - State, through video conferencing.

(2.) Rule. Ms. Nisha Thakor, learned Additional Public Prosecutor 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 CR No.I-91 of 2019 registered with Umargaon Police Station, for the offence punishable under Sections 467 , 468 , 471 , 120-B of Indian Penal Code, 1860 and Section 66(B) (C) (D) of the Information Technology Act.