HANSRAJ SEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure, 1973, seeking regular bail.

(2.) The petitioner is the second accused in Crime No.18/2023 of Cyber Crime Police Station, Thrissur, for having committed offences punishable under Sec. 420 of the Indian Penal Code and under Sec. 66D of the I.T.Act.

(3.) The prosecution case is that the defacto complainant was cheated and deprived of an amount of Rs.10,86,200.00 from her account by fraudsters who called her mobile phone at about 3.25 p.m., on 24/3/2023 pretending to be representatives of HCL Technologies and asked her to complete certain tasks in the link sent to her towards getting salary and commissioner. The defacto complainant is said to have acted accordingly and sent an amount of Rs.10,86,200.00 by way of seven instalments, but she was not given the salary or commission as assured, and nor refunded the amount collected from her and thus committed the above offences.