Govind Kumar De @ Govind Kumar vs State of Jharkhand

Defects are ignored.

The bail application of Govind Kumar De @ Govind Kumar Da in connection with Cyber Case No.59 of 2020 arising out of Dhanbad Cyber P.S. Case No.12 of 2020, registered for the offences under Sections 419, 420 of the Indian Penal Code and Sections 66(C), 66(D) and 84(B) of the I.T. Act has been moved by Mr. Mukesh Bihari Lal, learned counsel for the petitioner and opposed by Mr. Shailendra Kumar Tiwari, learned A.P.P. for the State.

The proceeding has been conducted through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.

Mr. Mukesh Bihari Lal, learned counsel for the petitioner submits that from the possession of petitioner four PAYTM Cards and sum of Rs.14,700/- have been recovered. He further submits that there is no independent witness in the seizure list. He also submits that co-accused namely Mithun Dev @ Mithun Da @ Mitun Da has already been granted bail by co-ordinate Bench of this Court in B.A. No.3661 of 20200.

Regard being had to the attending facts and circumstances, I am inclined to enlarge the above named petitioner on bail, on furnishing bail bond of Rs10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-II cum Special Judge (ACB, Cyber Cases and Electricity Act) in connection with Cyber Case No.59 of 2020 arising out of Dhanbad Cyber P.S. Case No.12 of 2020 subject to the condition that one of the bailors should be the close relative of the petitioner.