MUZAMEL HUSSAIN CHOUDHARY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody Case Crime No. 18 of 2022, under Ss. 420, 34 IPC Police Station Ramnagar, District Nainital. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) It is a case of online fraud on a website. Inducement was made to invest the money. The informant and others deposited the money in the given account number, but returns were not given to them. FIR was lodged.