MUKESH SUBRAMANYAM NAYADU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since all the matters pertain to same FIR, hence, they are heard together and are disposed of by this common order.

(2.) These applications have been filed under sec. 439 of the Code of Criminal Procedure for regular bail in connection with the complaint being CR.No.11823017211156 of 2021 registered with Rajpipla Police Station, Narmada for offences punishable under Sec. 465 , 467 , 468 , 469 , 471 , 500 and 114 of IPC and under Sec. 66-D of the I.T.Act.

(3.) Mr. S. Prajapati, learned advocate for the applicant in Cr.MA No.4351 of 2022, submitted that the applicant was a tutor in a tuition class and guided students who aspire to go to foreign countries for further education and says that the only allegation against the applicant is communication with the co- accused. He further stated that no forged or false documents have been found with the present applicant, it was, therefore, prayed that the present application may be allowed and the applicant herein may be released on regular bail.