HUIDROM SARJUBALA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant-Huidrom Sarjubala has been implicated in connection with FIR No.348 of 2015 for the offences punishable under Sections 420,467,468, 471,120B of IPC read with Section 66(D) of the Information Technology Act, 2008, at Police Station Kotwali, District Dehradun. She has sought her release on bail.

(2.) Heard learned counsel for the parties, perused the material brought on record and considered the grounds taken up in the bail application.

(3.) On 18.12.2015, complainant-Tasnima Kosar, lodged a first information report with Police Station Kotwali, Dehradun stating therein that she runs a Boutique at Gandhi Road, Dehradun. On 24.11.2015, she received a phone call and a lady spoke on phone that a courier was received by her from Scotland and complainant has to deposit Rs.65,000/- and then only the complainant will be handed over the courier. On 26.11.2015, she deposited Rs.65,000/- in the account of one Ramdina. Complainant again received the phone calls time and again and she was being told that there is lot of money in the courier and complainant has to deposit Rs.20.00 lakhs which was deposited by the complainant on different dates. The complainant was told that she will get money through R.B.I. When the complainant inquired from R.B.I., she was informed that R.B.I. does not issue such card. The complainant was thus cheated.