IRFANKHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 439 of the Code of Criminal Procedure, the applicant seeks regular bail in connection with an FIR being C.R.No.11191067220021 of 2022 registered with Cyber Crime Police Station, Ahmedabad City, for the offence under Ss. 406 , 419 , 420 , 465 , 467 , 468 , 471 , 120(b) of Indian Penal Code, 1860 and Ss. 66 (c) and 66 (D) of the IT Act.

(2.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, 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.