MANOJ KUMAR HOTA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present bail application has been filed by the petitioner under Sec. 439 Cr.P.C. seeking regular bail in case FIR No. 86/2021 under Ss. 419/420/120B IPC registered at P.S. Special Cell.

(2.) Briefly stated, the facts of the case are that a complaint of Sh. Subrata Viswas was received at CyPAD, wherein complainant alleged that he was looking for a job and had put his resume at Indeed Career and other job portal. Thereafter, he received phone calls on behalf of Indeed Career job portal and they cheated the total amount of Rs.19,74,153.00 on the pretext of registration fee for premium services, document verification fee, top management profile fee, fee to qualify aptitude test, fee for seat reservation etc. Thereafter, on being found cheated, complainant reported at Cyber Crime Portal and technical enquiry was got conducted on his complaint and accordingly, the present case was registered and investigation went underway.

(3.) During investigation, on 25/03/21, a raid was conducted at Office No. 1032B, B-2, 10th Floor, Spaze ITech Park, Sector 49 Sohna Road, Gurgaon, Haryana, wherein five accused persons namely Manoj Kumar Hota (present petitioner), Ashish Ranjan, Abhishek Kumar, Sonu Rawal, Shaik Pintu Ali were found running a fake call center to cheat job seekers. After interrogation, above five accused persons were arrested in the case.