SHAIKH MUSHABBAR ABBAS Vs. STATE OF M. P.
LAWS(MPH)-2020-7-45
HIGH COURT OF MADHYA PRADESH
Decided on July 03,2020

Shaikh Mushabbar Abbas Appellant
VERSUS
STATE OF M. P. Respondents

JUDGEMENT

- (1.)All these three miscellaneous criminal petitions are related to the Crime No.285/2019 registered under Sections 420, 120-B, 201, IPC and 66-D I.T. Act at Police Station--Aerodrome, Indore, therefore, they are heard analogously and are being decided by this common order.
(2.)All these petitions are the first bail applications of petitioners--Shaikh Mushabbar Abbas, Mohammad Shahbuddin and Mohammad Ijhar Ull. As per declaration made by them, none of them has filed any other application before this Court or before the Hon'ble Supreme Court.
(3.)This is a case of online fraud, wherein after getting bank details by deceiving the holder of the account, the money was drained out.


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