SURESH NARAYAN TETARWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Ms.Deepshika Mishra, states that she has instructions to appear on behalf of respondent No.2 - original complainant. She is permitted to file his vakalatnama during the course of the day.

(2.) Heard learned advocate Mr.Matafer Pande for the applicant and learned Additional Public Prosecutor Ms. Maithili Mehta for the respondent - State.

(3.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with the FIR No.11210002201720/2020 with Sachin GIDC Police Station, Surat for the offences punishable under Ss. 377, 365, 384, 342, 323, 504, 114 of the Indian Penal Code and Sec. 66(E) (A,B,C,D), 67 A of the Information Technology Amendment Act, 2008.