RAVINDRA BANSAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This case is taken up for hearing through Video Conference.

(2.) Learned counsel for the State submits that case diary is available with him. This is first application filed by applicant under Section 439 of Cr.P.C for grant of regular bail in connection with Crime No.96/2019, registered at Police Station Cyber Cell Rampur, Jabalpur for the offence under Sections 419 , 420 , 468 , 120-B of IPC and under Sections 66-D of I.T. Act.

(3.) It is alleged that the applicant and other co-accused persons have given assurance and committed fraud by using the computer and internet and withdrawn the money of the complainant. On the basis of aforesaid, offence has been registered against the applicant.