SACHIN J.BHAGWAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R. No. 11207080210009 of 2021 registered with Cyber Police Station, Panchmahal Godhra Range, Dist. Panchmahal, for the offence punishable under Ss. 417 , 419 , 120(b) , 420 , 406 , 464 , 465 , 468 , 471 , 114 of the Indian Penal Code, 1860 and Ss. 66(c) , 66(d) of the Information Technology and Amendment Act .

(2.) It is the submission of learned counsel for the applicant that he is suffering confinement since 27/10/2021. He further submitted that the applicant has not alleged to have played any vital role in the alleged offence. Hence, further detention of the applicant is unwarranted.

(3.) Learned APP has opposed the bail application contending that, considering the conduct of the applicant and nature of accusation, the discretion may not be exercised in favour of the applicant.