ROHIT THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner is accused in case FIR No. 125 of 2021 dtd. 11/6/2021 registered at Police Station, Baddi, District Solan, H.P. under Ss. 420 and 120-B of the Indian Penal Code. The petitioner was arrested on 8/7/2021 and is in judicial custody till date.

(2.) Petitioner has approached this Court for grant of bail under sec. 439 Cr.P.C in the above-noted case. It has been contended on behalf of the petitioner that there is no legal evidence against the petitioner showing the complicity in the alleged offence. Further, it has been submitted on behalf of the petitioner that he has no criminal antecedents. Petitioner has roots in the society and has permanent residence at Delhi. Petitioner has undertaken not to tamper with the prosecution evidence in case he is enlarged on bail. He has further undertaken to abide by all the conditions as may be imposed.

(3.) On notice, respondent has submitted the status report. The investigation is stated to be complete and challan has already been filed in the Court of competent jurisdiction. As per case of the respondent, the case was registered on the complaint of Ms. Archana to the effect that she had been duped of Rs.7,26,000.00 through online fraud committed upon her. On investigation, some foreign nationals from Nigeria were found involved in the offence in conspiracy with the bail petitioner and another co-accused named Ms. Reeta. It was also revealed during investigation that petitioner had provided bank accounts to his co-accused foreign nationals, which were used for financial transactions involved in the case in hand.