HAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking regular bail in FIR No.178 dtd. 3/9/2021, under Ss. 420, 467, 468, 471, 380, 120-B IPC and Sec. 65/66 of the Information and Technology Act, registered at Police Station City-2 Khanna, District Ludhiana.

(2.) Learned counsel for the petitioner contends that FIR is based on the secret information wherein it is alleged that the accused are stealing ATM data by preparing cloned ATM cards and are thereby duping innocent people. He, however, contends that there is no allegation of any specific person having been duped or any complaint has been filed by any individual against the accused. He further contends that no money was recovered from the petitioner. He is an illiterate person and has been falsely implicated in the case because he was working as a Cook of the co-accused Sachin. He is not involved in any other criminal case. He is in custody for over 03 months.

(3.) Learned State counsel states that ATM cards and swipe machine were recovered from the car in which the petitioner was travelling along with co-accused. She further states that matter is under investigation and challan has not been filed.