NANAK DEV Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of regular bail in respect of a case registered vide FIR No.135 dated 29.6.2020 at Police Station Nangal, District Rupnagar under Section 420 of Indian Penal Code, wherein offences under Sections 66-B and 66-D of Information Technology Act, 2000 were added later on.

(2.) As per the case of prosecution, the petitioner had hacked the software of District Treasury at Rupnagar, while being posted in the office of Deputy Economic & Statistic Advisor Office, Mansa and by hacking the same had transferred an amount of Rs. 26,290/- in his own account.

(3.) Learned counsel for the petitioner has submitted that the petitioner is posted as Sewadar and his educational qualification is 10+2 and does not have any technical expertise to hack a computer software. It has further been submitted that, in any case, the amount allegedly transferred is a meager amount and since the petitioner has already been behind bars for a substantial period of more than 5 months and challan stands presented, his detention will not serve any useful purpose.