TARUN DUTT Vs. GOVT. OF NCT, DELHI

JUDGEMENT

(1.) The present application is filed under Sec. 439, Code of Criminal Procedure, 1973 ("Cr.P.C."), seeking regular bail in FIR No. 0012/2021 dtd. 8/1/2021, registered at police station Vasant Kunj, under Ss. 420/120B/34 of the Indian Penal Code, 1860 (IPC) and Sec. 66(D) of Information Technology Act, 2000 ("IT Act").

(2.) The FIR was registered on a complaint of Shri Matadeen Gora, who alleged to have been dishonestly induced on the pretext of receiving the insurance policy bonus amount and the insurance gratuity value on the lapsed insurance policies from the year 2013 till date.

(3.) He claimed that a group of people had called him from different mobile numbers claiming to be senior officials with insurance regulatory body. They induced him by stating that the unclaimed insurance amount can be released to the complainant. On the allurement, he deposited a sum of Rs.80.00 lakhs during the period 2016 to 2018.