GAURAV VASHIST Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Heard Mr. Kartik Yadav, learned counsel assisted by Ms. C.Losu, learned counsel for the petitioner. I have also heard Mr. Y.P. Gupta, learned Special PP for the Enforcement Directorate.

(2.) This is a criminal petition filed under Sec. 482 of theCode of Criminal Procedure, 1972 with the following prayers:

(3.) The brief fact of the case is that based on the complaint against the M/S "HPZ Token" and others disclosing that thousands of people were duped by this entity on the pretext of receipt of investment for Bitcoin mining, the Cyber Crime Police Station, Nagaland, registered FIR No. 03/2021 dt. 8/10/2021 under Sec. 420/120B of IPC read with 66(D) of Information Technology Act.