MAULIK PRADYUMAN PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) By way of the present application filed under Section 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for bail in connection with the FIR being C.R.No.I 11191020210097 of 2021 registered with Vastrapur Police Station, Ahmedabad City, District Ahmedabad for the offences under Sections 406, 420, 120 B of the Indian Penal Code, 1860 as also under Sections 66 (C) and 66 (D) of the Information Technology Act.

(3.) The case of the prosecution is that the main accused, in conspiracy with other accused mentioned in the FIR, had fraudulently collected the date of American citizens and by using their social security number, American citizens were duped to part away with money. It is further the prosecution case that a script was prepared and those American citizens were told to settle the dispute by paying the accused and thus, the accused persons have obtained US$ 2000 to 5000. it is under these circumstances that the accused named in the FIR have been chare-sheeted.