IMRAN ABDULSATTAR PATHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the Respondent State.

(2.) This bail application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with an FIR being C.R.No. 11187008200903 of 2020 registered with Virpur Police Station, Dist. Mahisagar, for the offence under Ss. 408 , 409 , 420 and 120(B) of Indian Penal Code, 1860 and Ss. 66 (c) and 66(d) of the Information Technology Amendment Act , 2008.

(3.) It is the submissions of learned counsel for the applicant that he is suffering confinement since 8/7/2022. Considering the role of the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.