SHUBHAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been taken for hearing through video conference due to Covid-19 pandemic.

(2.) The present petition has been filed under Section 438 Cr.P.C. for the grant of pre-arrest bail in respect of FIR No. 6 dated 02.09.2019, under Section 420 IPC read with Section 34 IPC and Section 66 of I.T. Act, 2000, registered at Police Station Punjab State Cyber Crime Police Station, SAS Nagar, District Crime Wing.

(3.) Learned counsel for the petitioner argues that petitioner has been unnecessarily roped in the present FIR and the allegations alleged against him are totally incorrect and false.