ABHISHEK RASIKBHAI KHOYANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. N.P. Pandya for the applicant and learned APP Mr. Manan Maheta 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.11821021250004/2025 registered with Cyber Crime Police Station, Dahod, for the offence punishable under Ss. 316(2), 318(2), 61(2) and 54 of the BNS and Sec. 66(C) and 66(D) of the Information Technology Act.