ARVIND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent - State.

(2.) The present successive application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No. I ?30 of 2019 registered with Cyber Crime Police Station, Ahmedabad City for offence under Sections 420, 465, 467, 468, 471, 120B of the Indian Penal Code and Sections 66(C) and 66(D) of the Information Technology Act.

(3.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.