RAKESH UPENDRAKUMAR TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure in connection with an FIR being C.R.No.11191067210139 of 2021 registered with Cyber Crime Police Station, District: Ahmedabad for the offences punishable under Ss. 406 , 420 , 465 , 467 , 468 , 471 and 120(b) of the Indian Penal Code, 1860 and under Sec. 66(d) of the Information Technology Act.

(3.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.