Gulli Mandal @ Gurudeo Mandal vs State Of Jharkhand

The bail application of Gulli Mandal @ Gurudeo Mandal in connection with Cyber P.S. Case No. 08 of 2018 registered for the offences under Sections 419/420/467/468/471/120(B) of the Indian Penal Code and Sections 66(C) and 66(D) of the Information Technology Act, has been moved by Mr. Kaushal Kishor Mishra, learned counsel for the petitioner and opposed by Mr. Ravi Prakash, learned A.P.P. for the State, which 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. Kaushal Kishor Mishra, learned counsel for the petitioner submits that he will remove the defects when the physical appearance in the High Court will start.

It has been submitted by the learned counsel for the petitioner that the petitioner's name has come in the confessional statement of co-accused Subhash Mandal. It has further been submitted by the learned counsel for the petitioner that the said Subhash Mandal has been granted bail by this Court in B.A. No. 1149 of 2019, vide order dated 15.05.2019. It has also been submitted that the petitioner is in custody since 30.11.2019.

In view of the above fact that the name of the petitioner has come on the confessional statement of co-accused, who has already been granted bail by a coordinate Bench of this Court, I am inclined to enlarge the above-named petitioner, on bail, on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned District and Additional Sessions Judge-II, Giridih, in connection with Cyber P.S. Case No. 08 of 2018.