VIKRAM @ PINTUBHAI BABULAL JAT 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-11196040210031 of 2021 registered with Cyber Crime Police Station, Vadodara for offence under Sections 406, 420, 467, 468, 471 and 120(B) of the Indian Penal Code and Section 66D of the Information Technology Act.

(2.) Learned Advocate appearing on behalf of the applicants submits that considering the nature of the offence, the applicants 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.