SAURABH PRAKASHCHANDRA JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicant and learned APP, for the respondent-State.

(2.) The applications are filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at I-C.R.No.11191067210065 of 2021 with Cyber Crime Police Station, Ahmedabad for the offences punishable under Sections 406, 420, 465, 467, 468, 471, 120(B) of IPC and under section 66(d) of Information Technology Act.

(3.) Heard and examined the papers placed for consideration in support of the submission made at bar.