NEERAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant petition has been filed under Sec. 483 of BNSS, 2023 (earlier Sec. 439 Cr.P.C.), for grant of regular bail to the petitioner, during the pendency of trial, who has been booked in a criminal case arising out of First Information Report, as detailed hereunder:-

(2.) There are total 11 accused and complainant Anil Kumar who got lodged the FIR by submitting that he received several Whatsapp calls and the callers were introducing themselves as offical from CBI, who informed that petitioner has opened several bank accounts and is involved in anti-national activities, as he is dealing in the activities of money laundering. The person concerned was on video call, who threatened the complainant to not to cut the call or to talk to anyone, otherwise he would be sent behind the bars for 07 years. Getting apprehensive and afraid of arrest of his own and of his parents, an amount of Rs.88.00 lacs was transferred by him from his bank account through RTGS mode. Again the complainant received a video call and by further blackmailing him demanded a sum of Rs.15.00 lacs. Subsequent to the transfer of the amount, petitioner acknowledged the fact that he was subjected to cyber arrest scam.

(3.) Counsel submits that after registration of FIR, the investigation was completed and thereupon, final report has been submitted qua 11 of the accused and 03 of them namely Sachin Upadhyay, Yash Dubey and Manoj Lohar have been granted regular bail, as the complainant had settled his dispute qua those accused. Referring to the bail order dtd. 20/2/2025 passed by learned Sessions Judge, Palwal, in the bail application of Sachin Upadhyay, counsel argues that on account of receiving an amount of Rs.5.00 lacs complainant expressed his no objection for releasing the said co-accused Sachin Upadhyay on bail.