ROHIT BAJAJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) On account of the prevailing conditions worldwide, brought about by the COVID 19 virus, this application has been heard and decided through video conferencing to maintain soc ial distancing. The necessary parties have effectively been represented by their respective counsels through video conferencing.

(2.) This is an application under section 439 of the Code of Criminal Procedure for grant of bail on behalf of applicant Rohit Bajaj. He has been convicted for offences under sections 419 , 4 65 , 468 , 120-B of the IPC and under section 43(A), 66 (C), 66(D) of the I T Act, registered through State Cyber Police Zone, Jabalpur , vide Crime No.269/2019. The applicant has been arrested on 9.12.2019.

(3.) Learned counsel appearing on behalf of the applicant submits that the applicant was working with idea cellular and has now resigned from the said company. It is further stated that he was implicated in the aforementioned case and the allegation against him was that while he was working with the aforementioned company, he was instrumental in issuing 84 Sim cards to the co- accused without any verification/false verification. One of the SIMS was used by the co-accused persons to hack into the Facebook account of the complainant Narendra. Learned counsel for the Applicant also submits that the offence is punishable with a maximum sentence of seven years, for the offence under section 468 IPC. It is further stated that the investigation has concluded and the chargesheet has been filed. Learned counsel for the state on the other hand submits that the involvement of the applicant is grave and that he was instrumental in facilitating the co- accused persons to commit the offence. The applicant is in judicial custody since February 2019.