Raju Sahu vs Cyber And High Tech on 5 July, 2022

[Cites 7, Cited by 0]

Madhya Pradesh High Court

Raju Sahu vs Cyber And High Tech on 5 July, 2022

Bench: Anand Pathak

                                  1
             IN THE HIGH COURT OF MADHYA PRADESH
                          AT GWALIOR
                                   BEFORE
                     HON'BLE SHRI JUSTICE ANAND PATHAK
                           ON THE 5th OF JULY, 2022

               MISC. CRIMINAL CASE No. 29297 of 2022

        Between:-
        RAJU SAHU S/O SHRI JAGDISH SAHU, AGED 27
        YE A R S , OCCUPATION: STUDENT, R/O 104
        VINAYAK VELI COLONY KAROLBAG BHOPAL
        (MADHYA PRADESH)

                                                              .....APPLICANT
        (BY SHRI IMRAN KHAN - ADVOCATE )

        AND

        CYBER AND HIGH TECH CRIME POLICE
        STATION, BHOPAL, ZONE GWALIOR (MADHYA
        PRADESH)

                                                            .....RESPONDENT
        (BY SHRI PPS BAZEETA - PUBLIC PROSECUTOR )

      This application coming on for Admission this day, the court passed the
following:
                                  ORDER

Shri Mukesh Kumar Naroliya, Inspector Cyber Crime, Gwalior is also present in person.

The applicant has filed this second bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 22.12.2021 by Crime Police Station Bhopal, Zone Gwalior Cyber Cell Kampoo in connection with Crime No.36/2020 for the offence punishable under Sections 420, 467, 468, 471, 34 of IPC and Section 66-C, 66-D of IT Act.

After arguing for a while, when learned counsel for the respondent/State and the Investigating Officer Shri Mukesh Kumar Naroliya referred the role of 2 applicant being employee of India Bulls Company and made Rohit Chaurasiya as D.S.A. and forged the documents of Rohit Chaurasia to take loan on his behalf and on behalf of other 147 applicants, then learned counsel for the applicant seeks permission to withdraw this second application filed under Section 439 of Cr.P.C..

Prayer noted.

The application stand dismissed as withdrawn. Before parting, this Court appreciates the luculent explanation and elaboration of this case given by Inspector Shri Naroliya which made the picture of case clear.

Copy of this order be sent to Superintendent of Police (Shri Sudhir Agrawal), Cyber Crime, Gwalior to take note of appreciation received by Officer of the District Cyber Crime, Gwalior and to keep appreciation letter/order in his service book.

(ANAND PATHAK) JUDGE AK/-

ANAND KUMAR 2022.07.05 18:49:09 +05'30'

Unlock Advanced Research with PRISMAI

Madhya Pradesh High Court