DEEPAK DAS, SON OF RUPLAL DAS, RESIDENT OF PAREDEH, (JAMTARA), P.O. & P.S. JAMTARA, DISTRICT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) In this application, the petitioner has prayed for quashing the order dated 5.10.2016, passed by the learned Chief Judicial Magistrate, Pakur in connection with Pakur (Town) P.S. Case No. 284 of 2015, registered for the offence under sections 403, 419 and 420 of the Indian Penal Code and Sections 66, 66-C, 66D of the Information Technology Act, 2000, whereby and where under application preferred by the petitioner for his release on bail under section 437(6) of the Code of Criminal Procedure has been rejected.

(3.) It appears that an FIR was instituted, in which it was stated that the informant had received calls from four mobile numbers and the callers pretended to be an official of the State Bank of India and wanted information from the informant that 16 digit ATM Card number is to be given as the ATM Card of the informant has been locked. Being convinced by the phone calls, the informant had given her ATM Card number and soon thereafter she has received a message on her phone with regard to withdrawal of amount of Rs. 19,997.00.