NAIMISH GIRISHBHAI RANGPARA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent - State.

(3.) The applicants, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seek regular bail in connection with the FIR being C.R.No. 11200052220005 of 2022 registered with Valsad Cyber Crime Police Station, Dist. Valsad, for the offence punishable under Ss. 420 of the IPC and Ss. 66(C) and 66(D) of the I.T.Act.