ASHWANI KUMAR Vs. STATE

JUDGEMENT

(1.) The present application is filed under sec. 438 of Cr.P.C for grant of pre-arrest bail in FIR No. 0299/2020 dtd. 15/12/2020 under Sec. 419/420/468/471/120B/34 of the Indian Penal Code, 1860 (IPC) and Sec. 66 C and D of the Information Technology Act, 2000 (IT Act) at police station Special Cell, New Delhi.

(2.) The complaint was registered on a secret information that a fake call centre being run at 34, DLF, 3rd Floor, Industrial Area, Main Najafgarh Road, Moti Nagar, Delhi is involved in large scale cyber cheating with US citizens on the pretext of misuse of Social Society Number (SSN) of the citizens of United States. A raid was conducted at the call centre and a total number of 54 accused were apprehended from the call centre and a large number of Computer system, Sever, Routers, Switches and headphones alongwith other incriminating evidence were also seized from the premises. It was alleged by the accused persons that the owner of the call centre is the applicant Ashwani Kumar and he is actively involved in the scam. The complete racket of cheating and impersonation with US citizens was run by the applicant along with other co-accused who were managing on behalf of the applicant.

(3.) Learned counsel for the applicant submits that he has been falsely implicated. He submits that the only fault of the applicant is that the applicant is the owner of the property from where the alleged fake call center was run.