RAVI VERMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) filed by the applicant seeking grant of bail.

(2.) The applicant has been arrested on 8/10/2025 in connection with Crime No. 489/2025 registered at Police Station City Kotwali District Bhind, for offences punishable under Ss. 318(4) of BNS.

(3.) According to the prosecution case, the complainant Ashok Sharma submitted a typed application to City Kotwali, Bhind, on 28/9/2025, stating that he holds an account number at SBI Bank, Lahar Road, Bhind. On 22/9/2025, at around 8 PM, he went to withdraw money from an Axis Bank ATM at Indira Gandhi Chauraha, when his ATM card got stuck in the machine. A person standing behind him told him to call the helpline number to register a complaint. When he called that number, he was instructed over the phone to press the cancel button, enter his ATM PIN, and then press the enter button, after which his ATM card would come out. When the ATM card did not come out, the unknown person asked him to call the same number again. Upon calling again, he was told that the ATM card would be retrieved by the engineer in the morning, who would call him, and then he could collect his card. As he was returning home, he became suspicious and went back to the ATM, only to find that his ATM card was no longer in the machine and that the helpline number, which was written on the ATM, had been erased. At that moment, he noticed that a total of Rs.11,200.00 had been withdrawn fraudulently from his ATM card-Rs.10,000.00 from PNB ATM, Etawah Road, Bhind, and Rs.1,200.00 from the same ATM at Etawah Road- by some unknown person. On the basis of aforesaid application, the present FIR has been registered and the matter was taken up for investigation. During investigation, the present applicant was arrested.