NARESH CHOPRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice 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. 11207080210011 of 2021 registered with Cyber Crime Police Station, Panchmahal- Godhra Range, Godhra for the offences punishable under Ss. 417 , 419 , 120-B , 420 , 406 , 464 , 465 , 468 , 471 and 114 of the IPC and 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 18/11/2021 and charge- sheet has already been filed. Considering the role of the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.