JOITARAM KAPURAJI SARGARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 ­58 of 2019 registered with Cyber Crime Police Station, Ahmedabad City for offence under Sections 406, 420, 465, 467, 468, 471 and 120B of the Indian Penal Code and under Sections 66C and 66D of the IT Act and Sections 34, 35 and 37 of the Aadhaar (Targeted Delivery of Financial and Other. Subsidies, Benefits and Services) Act, 2016.

(2.) 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.

(3.) Learned APP appearing on behalf of the respondent ­ State has opposed grant of regular bail looking to the nature and gravity of the offence.