PRAVINKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I-11210002201807 of 2020 registered with Sachin G.I.D.C. Police Station, Surat for the offence punishable under Sections 406, 420 and 114 of the Indian Penal Code as well as Sections 66(C) and 66(D) of the I.T. Act.

(2.) Learned advocate appearing on behalf of the applicants by video conferencing submits that considering the nature of offence, the applicants may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State by video conferencing has opposed grant of regular bail looking to the nature and gravity of the offence.