NITIN SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant Petition has been filed under Section 439 of the Code of Criminal Procedure seeking Regular Bail on behalf of the Petitioner in case FIR No. 0179, dated 22nd October, 2020, registered under Sections 406, 420, 467, 468, 471 read with Section 120B of the Indian Penal Code, 1860 and Section 66D of the Information Technology (Amendment) Act, 2008 at Cyber Crime Police Station Gurugram, District Gurugram.

(2.) The Petitioner has remained in detention for almost five months since 24th October, 2020. After completion of investigation, Challan against him has already been submitted.

(3.) The Petitioner's bail prayer is opposed on behalf of the State as well as the Complainant by contending that the amount of money defrauded/wrongfully lost by the Complainant-Company is huge to the tune of about Rs. 19,81,42,530/- (Rupees Nineteen Crores Eighty One Lacs Forty Two Thousand Five Hundred and Thirty only). As such, the Petitioner is not entitled to be released on bail at this stage.