ARSHITHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking transit bail apprehending arrest in FIR No.223/2023 registered by Cyber Crime Police Station, Cyberabad, Telangana.

(2.) The aforementioned FIR was registered on a complaint lodged by one Gopavarappa Venkateswarlu for offence punishable under Sec. 420, 463, 468 of IPC, 66- C, 66-D of Information Technology Act, 2008.

(3.) As per complaint averments the suspected accused named in the FIR added the complainant in a whatsapp group by name "PROFITGAINS01" and induced him to invest a total sum of Rs.5,40,000.00 and thereafter cheated him by not refunding the amount.