PARESHKUMAR VINODBHAI MODI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate appearing on behalf of the applicant and learned APP appearing on behalf of 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. 11210062250052 of 2025 registered with Cyber Crime Police Station, Surat for the offence punishable under Ss. 319(2), 318(4), 336(2), 338, 336(3), 340(2), 61(2), 3(5) of the BNS, 2023 and 66(D) of the IT Act, 2008.