JAY ASHOKBHAI PAREKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application by the applicant under Sec. 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR No. 11191034220261 of 2022 registered with Naranpura Police Station, Ahmedabad for offence under Ss. 420 and 114 etc. of Indian Penal Code and Sec. 66(d) of the Information Technology Act.

(2.) Learned advocate appearing on behalf of the applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) On the other hand, the learned APP appearing for the respondent-State has opposed this application and granting anticipatory bail to the applicant looking to the nature and gravity of the offence.