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Judgment
Hon’ble Pankaj Purohit, J. (Oral)
Petitioner has challenged the First Information Report No.0035 of 2025 dated 24.12.2025 under Sections 3(5), 318(4), 61(2) of BNS, 2023, and under Section 66D of the Information Technology (Amendment) Act, 2008, registered with Cyber Crime Police Station Rudrapur, District Udham Singh Nagar.
It is contended by learned counsel for petitioner that petitioner is not named in first information report and during investigation, his name was cropped up.
Petitioner himself annexed the statements of company’s bank account in the present writ petition, which reflects that an amount of ₹5,00,000/- was credited in the account of the company, in which petitioner is one of the Director. This is a cyber crime and it is known that many interplayers are there in such cyber crime. It is also reflected from the statement of said account that on the very same day, out of ₹5,00,000/- which came into account of company, ₹4,90,000/- was transferred to another account.
Keeping in view the seriousness of the crime, this Court is not inclined to interfere in the matter.
Accordingly, the criminal writ petition is dismissed in-limine.
Pending application, if any, stands disposed of accordingly.