Punjab-Haryana High Court
Ashish Kumar vs State Of Haryana on 17 August, 2019
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
CRM-M-50033-2017 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-50033-2017 (O&M)
Date of decision : 17.08.2019
Ashish Kumar
...Petitioner
Versus
State of Haryana
...Respondent
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. H.N. Sahu, Advocate for the petitioner.
Mr. Manish Bansal, DAG, Haryana.
Mr. Sumit Roy, Advocate for the complainant.
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ANIL KSHETARPAL, J. (ORAL)
Prayer is for grant of anticipatory bail to the petitioner in FIR No.179 dated 27.09.2017 registered under Sections 380, 403, 406, 420 of the Indian Penal Code and Section 66 of IT Act, 2000 at Police Station Sector-53, District Gurugram.
Allegations are that One Mobikwik is a mobile e-wallet company and due to glitch in their software, certain persons including the petitioner misused the aforesaid glitch and transferred the amount more than their entitlement.
As per the allegations, petitioner had transferred `10,00,000/- in excess of his entitlement.
Petitioner admits that he has already refunded `9,15,000/-.
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CRM-M-50033-2017 (O&M) -2-
Keeping in view the aforesaid fact, the interim protection granted to the petitioner on 19.03.2018 is made absolute.
In view of the above, the present petition is allowed. Petitioner shall remain bound to return the admitted excess amount withdrawn/transferred within a period of 2 months, if any due.
17.08.2019 (ANIL KSHETARPAL)
Pawan JUDGE
Whether speaking/reasoned:- Yes/No
Whether reportable:- Yes/No
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