Recently, the Delhi High Court has refused anticipatory bail to a man accused in a “digital arrest” cyber fraud case, observing that such technologically driven extortion schemes are increasingly targeting unsuspecting individuals across the country. The Court held that the allegations involve a serious form of online fraud and ruled that custodial interrogation was necessary to uncover the broader conspiracy behind the operation.
The case arose from an FIR alleging that the accused was part of a cybercrime racket that used fabricated legal documents and digital intimidation tactics to extort money from victims. According to the complaint, victims were misled into believing they were under legal action or arrest through online communication, a method commonly described as a “digital arrest.” The accused approached the High Court seeking protection from arrest, arguing that custodial interrogation was unnecessary and that he should be granted anticipatory bail.
Justice Swarana Kanta Sharma declined the request for anticipatory bail, emphasising the gravity of cyber-enabled extortion and the need for a thorough investigation. The Court noted that cases involving the misuse of technology to deceive and intimidate citizens are on the rise, requiring careful scrutiny by investigative agencies. Highlighting the seriousness of the allegations, the Court observed that “instances of extorting money from unsuspecting victims using technology are increasingly being reported across the country.” The Court held that custodial interrogation was necessary to trace the full extent of the scheme and therefore rejected the plea for anticipatory bail.
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