J.N.PATEL,J. - (1.) Heard learned counsel for the petitioner.
(2.) This is a case where the petitioner is alleged to have committed offence punishable under Section 120B/419/420/468/471 of the Indian Penal Code registered with Cyber Police Station Case No. 09 of 2011 dated 19th May, 2011 has now approached this Court for grant of pre-arrest bail.
(3.) It is the prosecution case that the tickets for IPL Matches were obtained in the name of the petitioner as well as in the name of the petitioner's father. i.e. Md. Shahbaz Alam ,who died on 30th August, 2011. The tickets were purchased on line from Dubai. In addition to persons like the petitioner, there are others also who are found involved in the offence and are already arrested and released on bail.;