The Central Bureau of Investigation has today filed a chargesheet against two accused before CJM, Chengalpattu, Kancheepuram District (Tamil Nadu).
CBI had registered a case on 27.05.2020 on the orders dated 03.03.2020 of Hon’ble Supreme Court of India in Writ Petition(s) (Criminal) No. 64/2020 and taken over the investigation of FIR No. 35 of 2019 dated 25.11.2019, earlier registered at police station DCB, Tiruvallur, Chennai (Tamilnadu) against an accused.
During investigation role of both the said accused emerged. The accused had allegedly conspired to cheat by impersonation using digital devices. One of the accused had allegedly committed the offence while being on custody parole during October, 2019 and also impersonated many Senior officers of Government of India by using call spoofing techniques & made phone calls to various persons, who were facing criminal cases by different investigating agencies. It was further alleged that he had extorted huge sum of amounts as bribe from them in the guise of settling their cases and misappropriated the money so collected for his personal use. The other accused resident of Punjabi Bagh, Delhi was in regular contact with the said accused and used to handle his legal matters by arranging lawyers, dealing his parole matter etc.
Investigation has also revealed that Income Tax Department had conducted raids on the premises of different organisations & individuals including one organisation having Temple at Varadaiahpalem, District Tirupati (AP), and other related organizations during October, 2019. The said accused contacted one of the persons handling operations of the organisation by impersonating himself as the then Law Secretary, Government of India and allegedly pressurised them to pay Rs. 7.50 Crore. He had made ‘Spoofed Calls’ to representatives of the said Group which promoted the said organisation, showing calling numbers as landline numbers of higher government functionaries, which were actually originated from outside India. The accused had also obtained foreign numbers and used them for collection of Rs. 2 Crore from Mumbai.
CBI had taken the custody of the accused. One of the accused (Impersonator) is presently in Judicial Custody.
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