Rajeev Misra,J. - (1.) Heard Vivek Kumar Singh, learned counsel for the applicant and learned A.G.A. for? State.
(2.) Perused the record. 2. Instant bail application has been filed by applicant-Rohit seeking his enlargement on bail in Case Crime No. 06 of 2020 under Sections 406, 409, 420467, 468, 471, 120B? I.P.C. and Sections 66, 66D Information Technolocy (Amendment) Act, Police Station Cyber Crime, Police Station- Cyber Crime, District- Gautam Budh Nagar, during pendency of trial.
(3.) Perusal of record shows that in respect of certain incident which is alleged to have occurred on 18.09.2020 a delayed F.I.R. dated 19.09.2020 was lodged by first informant Inspector Vinod Panday? and was registered as Case Crime No. 0006 of 2020 under Sections 406, 409, 420467, 468, 471, 120B? I.P.C. and Sections 66, 66D Information Technolocy (Amendment) Act, Police Station Cyber Crime, Police Station- Cyber Crime, District- Gautam Budh Nagar. In the aforesaid F.I.R. five persons namely Amit Kumar, Rahul Kumar @ Indra Kumar Bairba, Krishna Pal, Rohit (applicant herein) and Mayank Tiwari have been nominated as named accused. In the F.I.R. first informant has alleged that fraud has been committed by accused person.;