VIJAY BHARATBHAI PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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.11191067200102 registered with Cyber Crime Police Station, Ahmedabad City for offence under Sections 408 , 420 , 465 , 467 , 468 and 471 of the Indian Penal Code and Sections 66(c) and 66(d) 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.