JAYPRAKASH DOLATRAM PAMNANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of rule for the respondent-State.

(2.) The present application is filed under Sec. 483 of the Bharatiya Nyaya Suraksha Sanhita, 2023 (for short "BNSS") for regular bail in connection with FIR being C.R. No.11189010240003 of 2024 registered with Cyber Crime Police Station, Morbi under Sec. 406, 419, 420, 120B, 465, 468 and 471 of the Indian Penal Code, 1860 (for short "IPC") / The Bharatiya Nyaya Sanhita, 2023 (for short "BNS") and under Sec. 66(c) and 6(d) of the IT Act.

(3.) Learned Advocate appearing on behalf of the applicant submits that the applicant has nothing to do with the offence and he is falsely implicated in the offence. The applicant is in jail since 11/7/2024. It is submitted that the allegations against the applicant is that the applicant and others co-accused, conspired to cheat the complainant by making false promises of investing their money in the stock market. Relying on the promise of the accused persons, the complainant invested a sum of Rs.1,76,42,580.00 but the accused persons duped him. It is further submitted that, considering the nature of the offence, the applicant may be granted regular bail with the imposition of suitable conditions.