LALITKUMAR NATHULAL PARASMAL JAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Application No.1555 of 2025 is allowed in terms of prayer clause "B".

(2.) Heard Mr. N. B. Khandare, learned Senior Advocate for the applicants, Ms. Neha B. Kamble, learned APP for the respondent-State and Mr. Rajendrraa Deshmukkh, learned Senior Advocate for the informant.

(3.) The applicants have approached this Court apprehending arrest in connection with Crime No.0008/2025 registered with Jalna Cyber Police Station, District Jalna for the offences punishable under Ss. 318(4), 3(5) of the Bharatiya Nyaya Sanhita, 2023 & under Sec. 66(d) of the Information and Technology Act, 2000.