DEEP UMESHKUMAR SHRIVASTAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-3 of 2019 registered with Cyber Crime Police Station Surat City, Surat City for the offence punishable under Sections 406, 419, 420, 465, 467, 468, 471, 120B of the Indian Penal Code, 1860 and under Sections 66C and 66D of the Information Technology Amendment Act, 2008.

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

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.