VATSAL JAGDISHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.Pranav Trivedi waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application filed under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has 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 Ss. 406 , 420 , 120 B of the Indian Penal Code, 1860 as also under Ss. 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 person has obtained US$ 2000 to 5000. it is under these circumstances that the accused named in the FIR has been charge-sheeted.