SURAJ RAMNATH VISHWAKARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule on behalf of respondent State.

(2.) 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. 11191067220026 of 2022 registered with Cyber Crime Police Station, Ahmedabad, Dist. Ahmedabad, for the offences punishable under Ss. 406, 420, 465, 468, 469, 471, 120(B) of IPC and under Ss. 66(c) and 66(d) of The Information Technology Act.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 16/3/2022. 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.