VASHISHTHVINITDHARMENDRA Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Rule. Shri D.M.Devnani, learned Additional Public Prosecutor waives service of Rule for the respondent - State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant accused has prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered at C.R.No.I-62 of 2019 with Cyber Crime Police Station, Crime Branch, Ahmedabad City for the offences punishable under Sections 419 , 420 and 120(B) of IPC and Sections 66(c)(d) of the Information and Technology Act .

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides, the applicant is available during the course of investigation and will not flee from justice. In view of the above, the applicant may be granted anticipatory bail.