LAWS(ORI)-2023-11-85

PRADHUM KUMAR MANDAL Vs. STATE OF ODISHA

Decided On November 29, 2023
Pradhum Kumar Mandal Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

(2.) This is an application U/S. 439 of Cr.P.C. by the Petitioner for grant of bail in connection with Cyber Crime P.S. Case No.02 of 2022 (of District-CID) corresponding to C.T. Case No.525 of 2022 pending in the Court of learned S.D.J.M., Bhubaneswar for commission of offence punishable U/Ss. 419/ 420/ 467/ 468/471/120-B/34 of the IPC and U/Ss. 66(C) and 67(D) of Information Technology Act on the allegation of duping number of persons by defrauding them using their mobile numbers through payment gateways in online purchases.

(3.) Heard G.R. Dhal, learned counsel for the petitioner and Mrs. S.R. Sahoo, learned ASC in the matter and perused the record.