SHYAMLAL Vs. STATE OF M.P.

JUDGEMENT

(1.) This application u/S. 439 of the Code of Criminal Procedure, 1973 is filed by the applicant Shyamlal who is in custody since 16/1/2018 in connection with Crime No.12/2018 registered at P.S. Cyber Cell Zone, Indore for commission of offence punishable u/S. 467, 468, 470, 471 of the Indian Penal Code and Sec. 43A, 66D and 74 of the I.T.Act.

(2.) Learned counsel for the petitioner has drawn attention of this Court towards the order dated 2/2/2018 passed in M.CR.C.No. 4303 / 2018 by which one of the co-accused in the same crime, has been granted bail.

(3.) Learned counsel for the respondent - State has read out the statements available in the case diary. He has vehemently opposed the prayer for grant of bail. The contention of the respondent is that the place from where the certificate was uploaded, was owned by the present applicant and therefore he is the main person.