Arun Kumar vs State Of Jharkhand

Ratnaker Bhengra, J

Heard both the counsels.

The learned counsel for the petitioner has submitted that allegations have been made under various sections of the Indian Penal Code and Information Technology Act. The learned counsel has further submitted that the petitioner is not a beneficiary of the alleged cyber crime. The learned counsel has further submitted that no document pertaining to signature of this petitioner finds place and the petitioner does not have any nexus either with the bank account or transaction or the co-accused. The learned counsel has further submitted that in the counter-affidavit of the State it has come that he does not have any criminal antecedent prior to this case. Moreover, the petitioner is in custody since 27.09.2023. Therefore, the petitioner may be granted privilege of bail.

The learned counsel for the State has vehemently opposed the bail application of the petitioner and has submitted that the allegations have been made in regard to investing money in an international football tournament through an on-line portal in which many investors were also involved in the alleged offence and that the statement of the victim has also been obtained. The learned counsel has further submitted that the cyber police station has also received details of the officials' account, therefore, it cannot be said that the petitioner is not benefitted. The learned counsel has further submitted that allegations are corroborated by confession.

Having gone through the records of the case and arguments in the facts and circumstances, present petitioner, named above, is ordered to be released on bail on executing bail bonds of Rs. 25,000/- (Rupees Twenty Five Thousand only) with two sureties of the like amount each to the satisfaction of the learned AJC II-cum-Special Judge, Cyber Crime and Drugs and Cosmetics Act Cases, Ranchi, in connection with Cyber PS Case No. 27 of 2023, subject to the conditions that (i) the petitioner will submit self-attested photocopy of his Aadhaar Card and also submit his mobile number before the learned Court below which he will always keep active and will not change it during pendency of this case without prior permission of the Court (ii) the petitioner shall also remain present on each and every date of trial before the learned Court below unless dispensed with by the learned Court below and (iii) the petitioner shall report to the concerned police station on last Saturday of every month between 1:00 PM and 5:00 PM in the next twelve month, failing which his bail bonds shall be cancelled. Any exception to such attendance shall be done so after direction from the learned Court below.