Ganesh Mandal vs State Of Jharkhand

Rajesh Kumar, J

Heard learned senior counsel for the applicant and learned counsel for the State.

The applicant who is in custody since 13.09.2022 has approached this Court for grant of regular bail in connection with Jamtara Cyber P.S. Case No.59 of 2022, registered for the offence under Sections 414, 419, 420, 467, 468, 471 and 120-B of the Indian Penal Code and under Sections 66(B) (C) (D) of the I.T. Act.

It appears that the applicant is accused of committing cyber-crime.

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

Innocence has been claimed by the learned senior counsel for the applicant and undertaking has been given for participation in the trial. Further, it has been submitted that the SIM card, Passbook and some cash has been recovered from the possession of the co-accused who has been enlarged on bail vide order dated 23.11.2022 passed in B.A. No.12095 of 2022. The only recovery shown from this applicant are mobile and one bike. On the above basis, prayer for bail has been made.

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

Considering the above facts, 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 Additional Sessions Judge-I, Jamtara in connection with Jamtara Cyber P.S. Case No.59 of 2022, 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.