RAHMUL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the I- C.R.No.11205043212162 of 2021 registered with Bhuj "B" Division Police Station, Kachchh-Bhuj for the offence punishable under Ss. 406 , 420 and and 114 of the Indian Penal Code , 1860 and Ss. 66(c) and 66(d) of the Information Technology Act, 2000.

(2.) 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.

(3.) Learned APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.