SHABBIR MOHAMMAD HANIF BHADELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of rule for the respondent-State.

(2.) The present application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS") for regular bail in connection with FIR being C.R. No. 11201018260012 of 2026 registered with CID Cyber Crime Police Station, Gandhinagar, for the offences under Ss. 318(4), 61(2), 317(2) of BNS and Sec. 66(D) of the I.T. Act.

(3.) Learned advocate appearing on behalf of the applicant submits that the applicant is innocent and has been falsely implicated in the offence. Investigation is over and chargesheet has been filed. Nothing is required to be recovered or discovered. The applicant has no past antecedent. The role attributed to the present applicant is that he and his son had provided mule account and the alleged amount of cyber fraud came to be deposited in the said Account. The applicant has received Rs.60,000.00 towards the commission. He therefore submits that, considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.