PANKAJ MUNDOTIYA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The applicant/accused seeks anticipatory bail in case FIR No. 60/2024 of Police Station Cyber Police, Dwarka for offence under Sec. 420/120B/34 IPC.

(2.) In furtherance of last order, prosecution filed updated status report disclosing further contours of the offence as well as further victims of the alleged cyber frauds.

(3.) I have heard learned counsel for accused/applicant and learned prosecutor.