OSMADIAMEN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.11 in CC No.7240/2023 pending on the file of III Addl. Civil Judge and JMFC, Vijayapura, arising out of Crime No.83/2023 registered by the Vijayapura CEN Crime Police Station, Vijayapura for the offences punishable under Ss. 66(C), 66(D) of Information Technology Act, 2008, Ss. 419 and 420 of IPC and Sec. 14(a)(b) of Foreigners Act, 1946, is before this Court under Sec. 439 of Cr.P.C seeking regular bail.

(2.) Heard the learned counsel for the parties.

(3.) FIR in Crime No.83/2023 was registered by the Vijayapura CEN Crime Police Station, Vijayapura against the unknown persons initially for the aforesaid offences on the basis of the first information received from Vishalkumar Jain S/o Ravindra. In the first information, it was alleged that some unknown persons with an intention to cheat the first informant had induced him to invest in crypto mining with an assurance that he would receive 200% profit and accordingly, from his bank account he had paid a total sum of -59,12,765/- to the account of the unknown persons. During the course of investigation of the case, petitioner was arrested on 11/11/2023. Investigation in the case is completed and chargesheet has been filed as against 13 persons and petitioner herein is arrayed as accused No.11 in the charge-sheet. Bail application filed by the petitioner before the jurisdictional Sessions Court in Crl.Misc.No.212/2024 was rejected by order dtd. 22/2/2024. Therefore, he is before this Court.