SONAM BIPINBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R.No.11823014200027 of 2020 registered with Kevadia Police Station, District Narmada for the offences under Sections 471 , 465 , 406 , 420 and 468 of the Indian Penal Code, 1860 as well as section 66-D of the Information Technology (Amendment) Act, 2008.