EMEKA COLLINS OFILI 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.) Learned counsel for the petitioner contends that it is a case of cyber crime, whereby the complainant namely Ramesh Chand Yadav has been defrauded with sum of Rs.19,61,800.00 and case of the prosecution qua all of them can be acknowledged from paragraph No.2 of the impugned order dtd. 27/11/2024 (Annexure P-7), whereby regular bail petition of the petitioner (Emeka Collins Ofili) has been dismissed. The same is reproduced hereasunder:-

(3.) Counsel further argues that all the other co-accused have been released on bail long time back and it is the petitioner only who is still there inside the jail. The names of the bailed out co-accused along with date of order reads as under:-