ADITYA SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second application filed by the applicant under Sec. 439 of the CrPC for grant of bail relating to FIR No. 121 of 2023 registered at Police Station Cyber and Hytech Crime, District Gwalior (M.P.) for the offence under Ss. 420, 120-B, 204 of IPC and Sec. 66-D of IT Act. First application was dismissed as withdrawn vide order dtd. 11/1/2024 passed in M.Cr.C. No.57509/2023 with liberty to revive the prayer after filing of the charge-sheet.

(2.) Prosecution story in short is that on 6/7/2023, the complainant received a WhatsApp call from the number 8978755224, where the caller informed the complainant about a part-time job opportunity. The caller explained that by subscribing to YouTube channels through provided links and completing tasks, the complainant could earn extra income. After subscribing to three links, the complainant received a payment of Rs.150.00 in his Kotak Mahindra Bank account. The caller then directed him to join Telegram for further instructions, providing a link to a financial receptionist.

(3.) After joining the Telegram group, a code was given to him i.e (@OgVeda) to send to the financial receptionist. Following this, the complainant shared his Kotak Bank account details. The caller instructed him to complete various tasks, including subscribing to YouTube channels and participating in trading activities. For each task completed, he received payments ranging from Rs.20.00 to Rs.3,000.00