Ashok Kumar vs State Of Jharkhand

Rajesh Kumar, J

Heard the parties.

The applicant, who is in custody since 21.09.2023, has approached this Court for grant of regular bail in connection with Cyber P.S. Case No. 71 of 2023 registered for the offence under Sections 419, 420, 467, 468, 471 & 120(B) of the Indian Penal Code and Sections 66(B), 66(C) & 66(D) of the I.T. Act.

It has been submitted by the learned counsel for the applicant that complete set of FIR along with its enclosures have been annexed with the present bail application and there is no suppression on his/her part.

Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted that the applicant has received some amount from co-accused, namely Niraj Kumar Pandey and on that basis he has been made an accused. Niraj Kumar Pandey has given credit of rupees one crore and ten lakhs by the Bank itself and some transactions have been made. There is no allegation of forgery against this applicant. He is merely the recipient of some money from the co-accused. One of the co-accused namely, Gulam Mohammad Kazim Khan @ Kazim Khan has already been enlarged on bail by this Court. On the above basis, prayer for bail has been made.

Learned counsel for the State has opposed the prayer for bail.

Considering the nature of transaction and the material on record, I am inclined to enlarge the applicant on bail. Accordingly, the applicant, named above, is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand Only) with two sureties of the like amount each to the satisfaction of the learned A.J.C.-II, Ranchi in connection with Cyber P.S. Case No. 71 of 2023, subject to condition that the applicant 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.