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Judgment
Ravindra Maithani, J
Applicant is in judicial custody in Case Crime No. 25 of 2024, under Section 420, 120B, 467, 468, 471 IPC and Section 66D of the Information Technology Act, 2000, Police Station Cyber, District Dehradun. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, the informant was induced to revive the Kirti Chakra grant for his son and in a phased manner, he was required to deposit various amounts in various account. Total the informant deposited Rs.44,46,080/- in various accounts. Subsequently, the informant came to know that he has been cheated.
Learned counsel for the applicant would submit that nothing was recovered from him. No amount was deposited in his account. He is innocent.
Learned State counsel would submit the applicant would collect data from the web and provide it to the co-accused who cheated various peoples.
The Court wanted to know from learned State counsel as to what is the evidence at this stage to connect that it is the applicant who would collect data from web and provide it to the co-accused?
The answer is that it is the confession of the applicant as such and there is no other material. It makes out a case for bail.
Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.