DEEPAK SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) FIR No. 169 of 2022 dtd. 18/10/2022, has been registered under Ss. 420 and 506 of Indian Penal Code at Police Station Amb, District Una, H.P. The prayer of the petitioner is for grant of bail to him in this FIR.

(2.) Status report and record produced by the respondent show that the FIR was registered on the basis of a complaint preferred by one Shivani Sharma on 10/10/2022. She had leveled allegations of having been duped of Rs.9,55,000.00 approximately. The complainant stated that she transferred the money from her bank accounts to different accounts after receiving separate phone calls from different numbers during the months of August and September, 2022. It turned out that all the demands and phone calls were fictitiously made and she was duped of her money. On the basis of these allegations, the FIR was registered against the petitioner on 18/10/2022.

(3.) Status report records that on investigation carried out in the matter, it was revealed that the petitioner was only an employee of the service provider company. He was given a separate ID number by the company. The petitioner became sick in August, 2022 and remained hospitalized. Being unable to work, he passed on his ID to one Litan Dass. In order to complete the work assigned to him, the petitioner made said Litan Dass as his agent. Litan Dass used this ID and issued various SIM numbers to several individuals. On receiving the calls made from these SIM numbers, the complainant parted with her money and transferred the same to different bank account numbers as directed on phone.