BENJAMIN KOUAKOU NDRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I-11196040210027 of 2021 registered with Cyber Crime Police Station, Vadodara for the offences under Ss. 406, 420 and 114 of the Indian Penal Code and Sec. 66 (C) and 66 (D) of the Information Technology Act and subsequently added Sec. 465, 468, 471 of the Indian Penal Code.

(2.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.

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