NICKY WAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Petitioner, who is one of the accused in Laitumkhrah PS Case No. 136 (8) 2017 and is in custody since 29.08.2017, seeks release on bail under Section 439 of the Code of Criminal Procedure.

(2.) The investigation in the said Laitumkhrah PS Case No. 136 (8) 2017 is pending for offences under Sections 417/419/420/34 IPC and under Section 66-D of the Information Technology Act, 2000. Heard learned counsel for the petitioner and learned Public Prosecutor and perused the Case Diary.

(3.) The relevant background aspects of the matter are that a day before the First Information Report ['FIR'] aforesaid, the Superintendent of Police (City), East Khasi Hills, Shillong had lodged another FIR by way of a communication to the Officer-in-Charge, Laitumkhrah Police Station, leading to Laitumkhrah PS Case No.134 (8) 2017, while pointing out that after receiving tip-off regarding a wide ranging scam, where certain persons were cheating the American nationals and extracting money while personating as Internal Revenue Service Agents through the facilities of a Call Centre, steps were taken to understand the working of scamsters; and thereafter, the authorities concerned were able to unearth the fraudulent dealings and to apprehend several persons related with the alleged 'fraud Call Centre namely IFA', operating from the premises of S.S. Net Com.