VERONICA ANDREW ANNIKA LETHABO 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.11193063230010 of 2023 registered with Cyber Crime Police Station, Amreli, for the offence punishable under Ss. 406 , 420 , 467 , 468 , 471 of the Indian Penal Code, 1860 (for short " IPC ") and Sec. 66(d) of the IT Act.

(3.) Learned advocate appearing on behalf of the applicant submits that the applicant is innocent and has been falsely implicated in the offence. The applicant is a lady accused, and the offence is triable by the Magistrate. The applicant is ready and willing to furnish solvent surety, and undertakes that until the trial is over, she will not leave the country. It is further submitted that the commencement of the trial will take its own time. He, therefore, submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.