TAHIR ALL SHAIK SUBRATI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Petitioner, who is the accused in Cr.No.239 of 2018 on the file of the S.H.O. Cyber Crime Police Station, Cyberabad District, registered for the offences punishable under Sections 417, 419, 420 IPC and 66, 66-C and 66-D of I.T. Act, filed this petition under Section 438 Cr.P.C. seeking anticipatory bail.

(2.) Heard learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the respondent State.

(3.) The complainant lodged a complaint alleging that he received a phone call from unknown lady to his mobile phones, who introduced herself as Ms.Shradda from traders TFX accounts Manager and explained about forex trading and benefits and that they would charge only for profits and asked to update his proofs such as PAN, aadhar, bank account details, on which the complainant uploaded the details and believing their words, the complainant furnished his bank account details and he has transferred money of Rs.37,00,000/- and later he did not get any reply from them and the website is not accessible on which the complainant realized that he was cheated.