ROHITKUMAR SHRAVANKUMAR YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant has prayed for anticipatory bail in connection with the FIR being C.R. No.11191067210151 of 2021 registered with Cyber Crime Police Station, Ahmedabad District: Ahmedabad for the offence punishable under Ss. 120(B) and 420 of the Indian Penal Code and Ss. 66(c) & 66(d) of the I.T.Act.

(2.) Learned advocate for the applicant submits that the applicant is innocent and he has been falsely implicated in the alleged offence. Under instructions, learned advocate for the applicant states that without prejudice to the rights and contentions of the present applicant, he is ready and willing to deposit an amount of Rs.5,00,000.00.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent - State has opposed grant of anticipatory bail stating inter alia that the allegations against the applicant are grave and serious in nature and custodial interrogation is necessary for further investigation of the case.