AKASHKUMAR ANANTHASELVAM Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for petitioner and learned High Court Government Pleader for respondent/State and perused the material on record.

(2.) Petitioner is seeking anticipatory bail in Crime No.1055/2022 registered by South CEN Crime Police Station for the offence punishable under Sec. 66(C), 66(D) of the Information Technology Act, 2008 and Sec. 419 and 420 of IPC.

(3.) The first informant by name Upendra Kumar R.D has alleged that on 10/8/2022 he received a message from mobile phone No.8624857195 and a link in whatsapp and he was induced to register and play a online game. As per the direction, he paid a total sum of Rs.19,69,821.00 and thereafter, he was cheated etc.