AVNEESH JHINGAN,J. - (1.)This petition is filed for grant of regular bail in case of FIR No. 166, dtd. 12/9/2020, under Ss. 419, 420 IPC and 66-D of Information Technology (Amendment) Act, 2008 (Sec. 120-B IPC and 3/14 Foreigner Act, 1946 added later on), registered at Police Station Cyber Crime, District Gurugram.
(2.)The FIR was on the basis of the complaint received from Dhirender Kumar. Complainant received a whatsapp message from a lady posing as an employee Anti Terrorist Department of UK Army. She offered a business partnership to open a medicine company. The complainant was told that one Antonio is coming to India with a box carrying 8.7 million U.S dollars, his phone numbers were given. On the pretext of getting box cleared, complainant was made to pay an amount of Rs.20,000.00 by Antonio. The amount was deposited in a bank account. Another amount of Rs.44,000.00 was demanded for transportation and documentation. The said amount was also deposited in the given bank account. The complainant was duped of more than one crore by getting demands on one pretext or other.
(3.)During investigation Murphy Emawodia was arrested. As investigation progressed it came into light that six accused were acting together, four were Nigerian citizens and two Indians were involved. It was further found that the petitioner was actively involved and was supplying SIM cards for making calls and sending whatsapp messages. The petitioner was arrested, four pen drives, 13 Foreign Sims, 20 Indian Sims were recovered from him.