MITEN @ PREM ARUNBHAI BHATIYA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) 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-98 of 2019 registered with Morbi City 'A' Division Police Station, Morbi for offence under Sections 387 , 120B and 34 of the Indian Penal Code and Section 67 and 67(a) of the Information Technology Act.

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