SAHIRMOHAMMAD NURUDDIN MEV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned Additional Public Prosecutor Mr. H. K. Patel for the respondent - State.

(2.) This application is filed under Sec. 439 of the Code of Criminal Procedure, 1973 by the applicant for regular bail in connection with the FIR registered at C.R.No. 11821011211092 of 2021 with Dahod Town Police Station, District :- Dahod for the offences punishable under Ss. 120B, 406 and 420 of the Indian Penal Code and Sec. 66 (c), 66 (d), 66 (e), 72 and 74 of the Information Technology Act.

(3.) Learned advocate for the applicant submitted that the applicant is not involved in commission of offence as alleged in the FIR and therefore, looking to the role of the applicant and nature of the allegations, the applicant is required to be enlarged on regular bail by imposing suitable terms and conditions.