KRISHNA KUMAR CHOUHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is an application filed under 439 of the Code of Criminal Procedure for grant of regular bail to the applicant, who has been arrested in connection with Crime No.12/2023 registered at Police Station Farsabahar, District Jashpur (CG) for the offence under Sec. 420 of the IPC and Sec. 66-D of the Information Technology Act.

(3.) Prosecution case, in brief, is that complainant Vidhyacharan Paikra, School Teacher, Government High School, Lamdand, lodged an FIR at Police Station Farsabhar on 1/3/2023 alleging that he received a friend request from one girl namely Savita Paikra in the month of November 2021 and thereafter, money was demanded from time to time by the said girl. The applicant, in total, paid an amount of Rs.5,26,500.00 to Savita Paikra. Later on, it was revealed that the present applicant made fake ID in the name of Savita Paikra and took money from the complainant. Based on such allegation, the aforesaid offence has been registered.