IRSHAD AHMAD Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) An application under Sec. 438 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been preferred on behalf of the petitioner seeking anticipatory bail in FIR No.0014/2024, under Ss. 419/420/120B/34 IPC and Ss. 66C/66D of IT Act, registered at P.S.: Crime Branch, Delhi.

(2.) In brief, as per the case of the prosecution and status report placed before learned ASJ, Dwarka Courts, New Delhi, on the intervening night of 11/12/1/2024, on a secret information, a raid was conducted at H. No. 426, 1st Floor, Village Kakrola, Delhi, wherein, a fake call centre was found being operated by accused SK Aslam and Rai Singh. 11 tele-callers were also present at the spot, who were making/receiving calls through computer/laptops and head phones.

(3.) It is further the case of the prosecution that tele-callers were impersonating themselves as employees of Amazon and receiving calls from customers, who were facing problems related to Amazon Prime Videos and other services provided by Amazon. Further, on receipt of calls, the said tele-callers convinced the customers, based in foreign countries, to buy gift vouchers (i.e. Amazon, eBay, Nord, etc.) and further asked the customers to scratch the card and provide the said numbers for the purpose of encashing, in order to obtain illegal gains. It is also alleged that some other person by way of hacking system dropped pop-up messages on the screen of the customers, whereby, the customers used to call on the numbers dropped through the said messages and the calls would get connected to the fraudsters. Vicky Sharma @ Kunal Sharma @ Peter @ Bryan and applicant/petitioner Irshad Ahmad are alleged to be the owners and kingpin of the scam.