JASRAM @ JASSI RAMPRASAD MEENA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Ashish Dagli for the applicant and learned APP Mr. Trupesh Kathiriya for the respondent-State.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent-State.

(3.) The applicant has filed this application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for enlarging the applicant on Regular Bail in connection with FIR being C.R. No.11201018240028/2024 registered with CID Cyber Crime Police Station, Anand, for the offence punishable under Ss. 61(2), 308(6), 317(2), 318(4), 319, 336(2), 336(3), 337 and 340 of the BNS and Ss. 66(c) and 66(d) of the Information Technologies Act, 2008.