UMESH JAGDISH TYAGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates Mr. Harisingh Sodha and Mr. Munzal Acharya for learned advocate Ms. Chetnaben Joshi for the applicants and learned APP Mr.Niraj Sharma for the respondent-State.

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

(3.) The applicants have filed these applications under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for enlarging the applicants on Regular Bail in connection with FIR being C.R. No.11189010250004/2025 registered with Morbi Cyber Crime Police Station, Morbi, for the offence punishable under Ss. 316(2), 319(2), 318(4) and 61(2) of BNS and 66-d of the Information Technology Amendment Act.