AMIT SONI Vs. CENTRAL BUREAAU OF INVESTIGATION

JUDGEMENT

(1.) THIS is the second application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail. First application (M.Cr.C. No. 8095/2014) was dismissed on merits on 21.7.2014.

(2.) THE applicant is in custody since 15.11.2013 in connection with Crime No. RC2/E/2014 (initial Crime No. 498/2013 registered at Police Station Cyber and High Technical Offences, Bhopal) registered at P.S. CBI, EOW, Mumbai for the offences punishable under Sections 409, 420, 467, 468, 471, 474 and 120 -B read with Section 34 of the IPC, Sections 43 -B, 65, 66A, 66D, 71, 74 and 85 of the Information Technology Act, 2000, Sections 20 -C, 21 -A, 21 -C, 21 -G, 21 -H of the Forward Contract (Regulation) Act, 1952 and Section 23 of the Security Contract (Regulation) Act, 1956.

(3.) ON the basis of aforesaid complaint Crime No. 498/2013 was registered on 28.10.2013 at P.S. Cyber and High Technical Offences, Bhopal. During investigation, it has been found that the applicant and co -accused being the Directors of Money House Commodity, used the software Meta Trade 5 in contravention of the directions/policy of MCX and have cheated the innocent investors and also caused loss of crores of rupees to the government.