MOHAMMAD IQBAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in Case Crime No. 08 of 2023, under Sec. 420 and 120B IPC and Sec. 66-D of the Information Technology Act, 2000, Police Station Cyber Crime Dehradun, District Dehradun. 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. The informant was contacted from some whatsApp number, he was engaged in some conversation, lured to invest some money and he was subsequently cheated to the tune of Rs.13, 11,900.00. It is the case that some amount was also deposited in the account of the applicant.