MUKESH MANTRI Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner is an accused in connection with Cyber Crime and Economic Offences Wing P.S. Case No.131 of 2023 for the offences U/Ss. 419/ 420/ 467/468/34 IPC r/w Ss. 66(D) of the IT Act corresponding to C.T. Case No.2081 of 2023 pending in the Court of the learned S.D.J.M., Bhubaneswar

(2.) The allegation against the petitioner is that the informant opened an account bearing No.788001500633 at ICICI, Patrapara Branch and deposited an amount of Rs.30,000.00 and it is alleged that on 21/9/2023 when he checked his balance in the account which was shown lien with a credit card, then he went to the bank where the manager told him that he has a credit card bearing No.4748469247533009 in his name and an amount of Rs.1,40,000.00 was due on him for which the amount of Rs.30,000.00 of his saving account is kept lien. It is further alleged that the informant was further informed that the said credit card has been used on 21/12/2021 in Appollo Hospital for payment of Rs.1.00 lakh. As he had no such credit card, the informant confirmed that somebody has committed fraud by submitting his documents for opening of the credit card. So he lodged the written report before the police station and after its registration, investigation commenced.

(3.) The petitioner had approached the learned 1st Addl. Sessions Judge-cum-Special Judge, Vigilance, Bhubaneswar praying for grant of bail. The learned Court below vide its order dtd. 19/1/2024 has rejected the bail application of the petitioner. Being aggrieved, the petitioner has filed the present petition under Sec. 439 Cr.P.C. praying for enlargement on bail.