PARDEEP SEHRAWAT Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) This petition for pre-arrest bail has been filed by petitioner Pardeep Sehrawat, an accused in FIR No.130 dated 05.03.2019, for offences under Sections 406, 419, 420, 506 IPC, Sections 4 and 5 of Chit Funds Act and Section 66-C and 66-D of Information Technology Act, registered with Police Station Sector-7, Faridabad.

(3.) Briefly stated the facts of the case as per prosecution story are that, petitioner/accused Pardeep Sehrawat was one of the directors of the company EB3COIN whose name was later on changed to ETHERECASH; all the dealings used to be done online through website of the company; in the month of June, 2017, Chirag Jaitly and Dr. Deepak had introduced the complainant with petitioner/accused, who induced the complainant to invest a sum of Rs.1,28,00,000/- with him; initially, the petitioner paid profit to complainant by crediting the amount in the account of the complainant in the shape of digital money, however, subsequently, the petitioner/accused informed the complainant that on account of several technical reasons in the software of the company, they were starting a new website with new plan under the name of Digital Invest and the entire principle amount would be transferred there but it was not so done and rather, the complainant and other investors were cheated of their hard earned money; on matter being reported to the police, formal FIR was recorded.