UTTAMKUMAR ASHOKBHAI MANGUKIYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, is filed by the petitioners/accused Nos.1 to 3 seeking regular bail in Crime No.33/2024 registered by the Cyber Crime Police Station, Bengaluru City, Bengaluru for the offences punishable under Ss. 66(C), 66(D) of Information Technology Act, 2000 and Sec. 318(4), 319(2) and Sec. 111(3) of the Bharatiya Nyaya Sanhita, 2023.

(2.) The prosecution alleges that the complainant, a Nodal Officer of Fashnear Technology Private Limited (MEESHO), an e-commerce platform operating across India, facilitates transactions between buyers and sellers who list their products on its platform. During these transactions, customers occasionally face issues such as receiving incorrect or missing products, which are reflected and addressed on the MEESHO platform.

(3.) It is further alleged that Accused Nos. 1 to 6 misappropriated funds meant for refunds related to defective products sold on the platform. The petitioners/accused Nos.1 to 3, who were apprehended, after recording their voluntary statement have been sent to judicial custody.