MANISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition filed under Section 439 of the Code of Criminal Procedure by the petitioner, seeking regular bail in case FIR No.179, dated 22.10.2020, under Sections 408, 420, 467, 468, 471 and 120-B of the IPC, 1860 and Section 66-D of the Information Technology Act, 2008, registered at Police Station Cyber Crime, Gurugram.

(2.) The petitioner has remained in detention for almost five months, since 24.10.2020. 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 gained by the petitioner's Company is huge to the tune of about Rs. 15,40,00,000/- (Rupees Fifteen Crores and Forty Lacs Only). As such, the petitioner is not entitled to be released on bail at this stage.