KAMLESH GOPICHAND HARGUNANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Krina Calla, learned APP waives service of Rule for and on behalf of the respondent State.

(2.) The present bail application has been filed under Section 439 of the Code of Criminal Procedure. The applicant has been arrested in connection with FIR being C.R. No.11196040210013 of 2021 registered with Cyber Crime Police Station, Vadodara for the offences punishable under Sections 406, 420, 120B and 114 of Indian Penal Code and Sections 66-C and 66-D of the Information and Technology Act.

(3.) The learned counsel appearing for the applicant submits that the applicant is behind the bar since 13.3.2021. The conclusion of trial may take time. Nothing is to be recovered from the applicant. It is further submitted that there are no antecedents against the applicant.