Abdul Sattar vs State Of Jharkhand

Heard the parties through video conferencing.

Learned counsel for the petitioner undertakes to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.

In view of personal undertaking given by the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the

present.

The petitioner has been made accused in connection with Jamtara Cyber Crime P.S. Case No.43 of 2020 registered under Sections

414/419/420/467/468/471/120B of the Indian Penal Code and Section 66 (B), (C) & (D) of the Information Technology Act.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner is an infamous cyber- criminal and from his

possession three mobile handsets, two SIM Cards, two ATM cards of Bandhan Bank, five passbooks and one Bajaj Pulsar motorcycle have been

recovered. It is submitted that the allegation against the petitioner is false. Drawing attention of this Court towards para-13 of the instant bail

application, learned counsel for the petitioner submits that the petitioner has no criminal antecedent. It is further submitted that the co-accused, with

similar allegations, has already been admitted to bail by this Court vide order dated 05.01.2021 passed in B.A. No.10293 of 2020. It is then submitted

that the petitioner undertakes that he will co-operate with the trial of the case. It is lastly submitted that the petitioner has been in custody since

11.09.2020 which is evident from para-12 of the instant bail application. Hence it is submitted that the petitioner be released on bail.

Learned Addl. P.P. opposes the prayer for bail.

Considering the facts of this case, the above named petitioner is directed to be enlarged on bail on furnishing bail bond of Rs.25,000/- (Rupees twenty

five thousand) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-I, Jamtara in connection with Jamtara

Cyber Crime P.S. Case No.43 of 2020 with the condition that he will co-operate with the trial of the case.