Dilip Mandal @ Dilip Kumar Mandal vs State of Jharkhand

Learned counsel for the petitioner has submitted that there are defect(s) being 9(i) in the instant bail application, as pointed out by the Stamp reporting

dated 06.07.2020, but he has given an undertaking that he shall remove the defect(s) after the lockdown period is over and the bail application may be

heard as it is a regular bail and the petitioner is in custody in this case since 08.03.2020.

Considering the same, this Court is inclined to hear the bail application on its merits, but with condition that petitioner shall remove the defect within 30

days after the lockdown period is over.

Joint Registrar (Judicial) is directed to ensure the compliance of this order within 30 days after the lockdown period is over so as to remove the

defect(s).

Heard learned counsel appearing for the petitioner and learned Additional Public Prosecutor for the State.

The petitioner, who is accused for offence under Sections 419/420/467/468/471/120(B) of the Indian Penal Code and Sections 66(C), 66(D), 84(B) of

the I.T. Act, prays for regular bail in connection with Cyber P.S. (Dhanbad) Case No.17 of 2020.

Learned counsel for the petitioner has submitted that without any legal material the petitioner has been taken into custody, as such, ,the petitioner may

be enlarged on regular bail.

Learned counsel for the State has opposed the prayer for regular bail and has submitted that co-accused, RUPESH MANDAL ALIAS REPESH

MANDAL ALIAS RUPESH KUMAR MANDAL has preferred B.A. No.4392 of 2020 in which this Court has been pleased to call for the Criminal

antecedent report as well as legal material against the petitioner and the State was directed to file counter-affidavit, as such, this case may be listed

along with said case.

Considering the rival submissions of the parties, office is directed to list all the analogous bail applications of different petitioners in connection with

Cyber P.S. (Dhanbad) Case No.17 of 2020 including B.A. No.4392 of 2020 after four weeks.

In the meantime, learned counsel for the State shall file counter- affidavit.