HAKAN ZANBURKAN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By means of filing this criminal revision petition under Section 397(1) read with Section 401 of the Code of Criminal Procedure, 1973 (Cr.P.C. hereunder) the aggrieved petitioners have challenged the impugned order dated 06.07.2020 passed by the Chief Judicial Magistrate, West Tripura Judicial District, Agartala in PRC (WP) 287 of 2020 whereby the learned CJM cancelled the bail granted to the petitioners.

(2.) The factual background of the case is as under:

(3.) Based on his FIR, West Agartala P.S. Case No. 2019 WAG297 under Sections 420 IPC was registered and investigation of the case was taken up by the Superintendent of Police (Cyber Crime), Tripura. The investigating agency came to know that the accused petitioners, all of whom are foreigners, hacked the data of a huge number of ATM card holders including the first informant and they had withdrawn huge amount of money by installation of schemer device in the ATMs at different places across the country. For this purpose the accused petitioners also visited Agartala in different spell of time.