MANISH PAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail under Ss. 420, 120B of the Indian Penal Code, 1860 and Sec. 66D of the Information Technology Act, 2000 in connection with the Case Crime No.28 of 2022, registered at police station Cyber Crime, District Dehradun.

(2.) Heard Dr. Gyanendra Sharma, learned counsel holding brief of Mr. Rajat Mittal, learned counsel for the applicant and Mr. M.K. Chand, learned AGA for the State.

(3.) As per the First Information Report dtd. 26/12/2022, informant had purchased an Insurance Policy of Max Life Insurance on 25/9/2017. Its maturity date is 25/9/2027. In July, 2022, she (informant) received a call from a person on her Mobile Phone Number 8218762931. He informed that the processing of her Insurance Policy has been held due to some issue and he can help her to resolve the problem and for the said purpose, some money will be required. Informant transferred a total sum of Rs.95,10,900.00in the seven bank accounts. The First Information Report was registered against unknown person. During the investigation, the name of the present applicant has come to light. Charge-sheet has been filed against two persons, including the present applicant.