RAVINDER KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present bail application has been filed on behalf of the applicant, Ravinder Kumar, seeking regular bail in connection with FI R No. 15 of 2024, registered at Police Station Cyber Crime, Rudrapur, District Udham Singh Nagar, for offenses punishable under Ss. 420, 120-B, 34 of the Indian Penal Code, 1860 (I PC) and Sec. 66D of the Information Technology Act, 2000.

(2.) Heard the learned counsel for the applicant and the learned counsel for the State. Perused the records.

(3.) The learned counsel for the applicant, Mr. Anchit Khokher contends that the applicant has been in judicial custody since June 29, 2024 and has been falsely implicated in the case and that he has no connection with the alleged offense. I t is argued that the applicant's name does not appear in the FIR and that he was arrested merely on the basis of suspicion. Furthermore, it is submitted that the applicant is a person of limited education and lacks the technical expertise to execute such a sophisticated cybercrime.