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Judgment
4 paragraphs · 178 wordsHeard learned counsel for the petitioner and learned counsel appearing for the State.
Defects, as pointed out by the office, are ignored. The petitioner is an accused in connection with Jamtara Cyber P.S. Case No.33 of 2019, registered for the offences punishable under sections 414, 419, 420, 467, 468, 471, 120(B) of the Indian Penal Code and under sections 66(B) (C) (D) of I.T. Act.
The prayer for bail of the petitioner was earlier rejected at that stage in B.A. No. 698 of 2020. The petitioner was suspected to be involved in cyber-crime. The petitioner is in custody since 03.08.2019.
Regard being had to the period of custody and the observations made earlier, the above named petitioner is directed to be released on bail, on furnishing bail bond of Rs. 10,000 (ten thousand) with two sureties of the like amount each to the satisfaction of learned Addl. Sessions Judge -I, Jamtara, in connection with Jamtara Cyber P.S. Case No.33 of 2019 subject to the conditions that one of the bailors should be a close relative of the petitioner.