DHEERAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) Due to COVID-19 situation, the Court is convened through video conference.

(2.) This petition under Sec. 439 Cr.P.C. is filed seeking regular bail in FIR No. 14, dtd. 24/6/2021, under Ss. 406, 419, 420, 467, 468, 471 IPC (Sec. 201 IPC added later on), registered at Police Station, Cyber Police Station, South Range, Rewari, District Rewari.

(3.) Brief facts of the case are that Baljit Singh moved a complaint to S.H.O., Police Station Cyber, Rewari. It was alleged that on 16/6/2021, Nikhil Kumar from Jio Company made a call to him informing about the mobile tower scheme and Rs.1,750.00 were paid to him through PhonePe. Thereafter, Rajesh Chaudhary, posing as boss of Nikhil, called and Rs, 23,500/- and Rs.19,800.00 were paid to him on different dates and total amount of Rs.1,12,550.00 was deposited in the Axis Bank belonging to one Pankaj Gupta. The role attributed to the petitioner is that he got a share of Rs.87,550.00 from the amount collected.