SHUBHAM KAUSHIKKUMAR GHATAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant - accused under Sec. 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with C.R. No. 11191067210115 of 2021, registered with Cyber Crime Police Station, District: Ahmedabad City for the offences punishable under Ss. 406, 420, 419, 465, 467, 468, 471 and 120-B of the Indian Penal Code, 1860 (herein after referred to as "the IPC") and Ss. 66(c) and 66(d) of the Information Technology Act, 2000.

(2.) Heard learned advocate Mr. Zubin Bharda for the applicant and learned APP Mr. Manan Bhatt for the respondent - State.

(3.) The learned advocate for the applicant - accused has submitted that the applicant - accused submitted that this is the successive bail application after withdrawal of the earlier application. He submitted that the applicant - accused is an innocent person and falsely implicated in the offence in question. It is submitted that in the present case, the applicant is charged with the aforesaid offences, however, the ingredients of the said offences are not satisfied. Further, the applicant has no antecedents. Besides, the applicant has family roots in the society and therefore, the applicant is not likely to fee away from justice. That, the investigation is over and charge sheet in the case is already filed and hence, there is no possibility of tampering and hampering with the evidence. That, the applicant will abide by whatever conditions imposed by the Court. The learned advocate for the applicant has further vehemently submitted that there is no direct involvement of the applicant-accused in the present case so far as allegation is concerned. It is, therefore, prayed that discretion may kindly be exercised and grant bail to the applicant - accused.