DAVID MORRISON Vs. RESPONDENT

JUDGEMENT

(1.) This Correction Application (MCRC) No.139 of 2021) is filed by Mr. Lalit Sharma, the learned counsel for the applicant for permission to permit him to correct the name and address of the applicant in the Bail Application No.721 of 2020. He further prayed that the bail order dated 23.07.2020 be corrected accordingly.

(2.) Heard Mr. Lalit Sharma, learned counsel for the applicant and Ms. Lata Negi, learned Brief Holder for the State on the Correction Application (MCRC) No.139 of 2021 through video conferencing.

(3.) Facts, to the limited extent necessary, are that an FIR was registered on 01.04.2019 against the present applicant along with one co-accused on the basis of a written report lodged by the informant Abhishek Khurana. According to the informant, through hatching a criminal conspiracy by the present applicant along with the co-accused, they lured to win the lottery of five lakhs pounds, cheated and fraudulently took Rs.25 lakhs by sending SMS on behalf of Coca Cola Company on mobile phone of Gaurav Kumar, uncle of the informant. After registration of the FIR, it was found that the present applicant and the co-accused were residing in India without a valid Visa and Passport.