Patna High Court - Orders
Bhashkar Singh @ Bikash Kumar vs The State Of Bihar on 29 November, 2024
Author: Chandra Prakash Singh
Bench: Chandra Prakash Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.33486 of 2024
Arising Out of PS. Case No.-20 Year-2023 Thana- Cyber P.S. District- Khagaria
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Bhashkar Singh @ Bikash Kumar Son of Ravendra Prasad @ Ravendra
Prasad Jaiswal Resident of Chandrapur Road, P.S. - Janeh, Distt - Rewa (MP)
... ... Petitioner/s
Versus
The State of Bihar Patna
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ashok Kumar Mishra, Adv.
For the Opposite Party/s : Mr. Jagdhar Prasad, APP
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CORAM: HONOURABLE MR. JUSTICE CHANDRA PRAKASH
SINGH
ORAL ORDER
8 29-11-2024Heard learned counsel for the petitioner and learned A.P.P. for the State.
2. The petitioner seeks bail in connection with Khagaria (Cyber) P.S. Case No. 20 of 2023 dated 14.08.2023 registered for the offences punishable under Sections 419, 420, 379, 467, 468, 471, 120B/34 of the I.P.C. and Section 66D of the I.T. Act.
3. As per the prosecution case, one Jatin Goyal gave a detailed information about 'Alliance Solution Company' (hereinafter referred to as 'ASC') to the informant through phone which is trading in share market and the same is running for about ten years and there are two Head C.E.O. owners, namely, Yashika Bansal and Sher Singh Bakodiya and its Patna High Court CR. MISC. No.33486 of 2024(8) dt.29-11-2024 2/5 compliance Head is one Abhinav Gupta and its Customer Support Head is one Rajesh Kumar. They further assured to give 25.40% monthly return and also assured monthly payment every month. It is further alleged that the said Jatin Goyal through the said Mobile No. 8878396877, sent forged documents and agreement paper in detail to the informant's WhatsApp Mobile No. 8789832487, E.mail I.D. [email protected] and who also said that he has been in this for about eight years. Further the link of URL-http:#alliance solutions was sent to his mobile and asked for KYC. Thereafter, he made forged agreement paper of the informant and his wife and provided I.D. As1600 of the informant and As1639 of his wife and also shared account details of 'AS' as 'Alliance Solution, H.D.F.C. Bank Ltd., Current A/C No. 50200068685552-IFSC Code- HDFC0003694, Nehru Nagar Branch, Bhopal'. He further disclosed that its Head Office is at Bangalore, 6/6 Hosur Road, Kudlu Gate, Krishna Reddy Industrial Area, H.S.R. Extension, Bengalaru, Karnataka-560068 and its office is also at Bhopal, 327/8, M.P. Nagar, Zone-2, Near-City Hospital, Bhopal, Madhya Pradesh-460023 which is completely forged. It is further alleged that the informant transferred money in the A/C No. 5020006868552 of the 'AS', total amount of Rs. Patna High Court CR. MISC. No.33486 of 2024(8) dt.29-11-2024 3/5 53,50,000/- on different dates and different Banks was sent from his bank account and his wife's bank account. Thereafter, as per agreement, amount of monthly payout was sent by 'AS' through his Alliance Solution A/C No. 502000686855 and total amount of Rs. 5,83,480/- was received on different dates in the bank account of the informant and his wife. It is further alleged that the informant used to talk on mobile phones with Jatin Goyal, Azad Tiwari, Bhaskar Kumar (the petitioner), Alliance Solution Customer Support, Rakesh Kumar, Krishna Mohanti. It is further alleged that in the month of January, the informant went to Bhopal and tried to search the office of the 'AS' but it was never found and when he tried to meet him then Krishna refused to meet on the pretext of illness and thereafter the informant again went to Bangalore and tried to search the office of 'AS' but no where it was found since as the said 'AS' was forged and fake. It is further alleged that the informant used to talk through WhatsApp, Chat and Message but always it was said that 'AS' is going on loss, hence, he is not sending the amount of monthly payout. Thus the 'Alliance Solution Company' committed fraud with the informant.
4. Learned senior counsel for the petitioner has submitted that the petitioner is innocent and has falsely been Patna High Court CR. MISC. No.33486 of 2024(8) dt.29-11-2024 4/5 implicated in this case. It is further submitted that the name of the petitioner has come on the basis of confessional statement of accused rather in course of investigation. It is further submitted that after investigation, the charge sheet has already been submitted under the same sections. The petitioner is neither cheated the informant nor took a single rupees from him, nor entered any agreement with him, nor committed any conspiracy with him. Furthermore, no recovery was made from the petitioner. The petitioner has six criminal antecedents and all are similar in nature as stated in paragraph no. 3 of the bail petition. He is in custody in this case since 18.08.2023. The prayer for regular bail of the co-accused has been rejected by this Court vide order dated 23.09.2024 passed in Cr. Misc. No. 34050 of 2024.
5. Learned A.P.P. for the State has vehemently opposed the bail petition of the petitioner. It is further submitted that the petitioner was an employee of the Alliance Solution Company, who was dealing in Share Trading Company and the informant in the FIR has specifically mentioned that he has received a call from the petitioner from the mobile number 7247373988 which shows his direct involvement in the alleged offence.
Patna High Court CR. MISC. No.33486 of 2024(8) dt.29-11-2024 5/5
6. Considering the aforesaid facts and circumstances of the case as well as the gravity of offence and the materials available on the record,, this Court is not inclined to grant bail to the petitioner and the same is rejected in connection with Khagaria (Cyber) P.S. Case No. 20 of 2023, G.R. No. 2781 of 2023, pending in the court of learned Judicial Magistrate-Ist Cass, Khagaria.
7. The application stands rejected.
8. The learned trial court is directed to conclude the trial of the petitioner at the earliest.
(Chandra Prakash Singh, J) shivam/-
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