VIKRANT KUMAR RAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) INSPECTOR Shri Tanzin, Incharge SIU, Kullu, is present alongwith the record. Status report perused and taken on record.

(2.) THE present application has been filed by the petitioner for grant of bail, in connection with FIR No.32/12, dated 19.5.2012, under Sections 420, 120-B of the Indian Penal Code and Section 66 of the IT Act, registered at Police Station Banjar, District Kullu, H.P. The petitioner is in jail.

(3.) IT is the case of the prosecution that a gang of persons is cheating the gullible residents of the State of Himachal Pradesh by inducing them to part with their money on the pretext of winning a lottery. Complainant in the present case deposited certain amounts, acting upon the representations so made by such persons. Petitioner is alleged to be one of the members of the gang.