Irshad Ansari vs State Of Jharkhand

Heard learned counsel for the petitioner and learned counsel for the State.

The present application has been filed for grant of regular bail to the petitioner in connection with Cyber Case No.102 of 2020, corresponding to

Dhanbad Cyber Crime P.S. No.44 of 2020, registered for the offence under Sections 419, 420 and 120(B)/34 of the Indian Penal Code and under

Sections 66(C) and 66(D) of the I.T. Act.

Learned counsel for the petitioner has submitted that the petitioner is in custody since 18.08.2020. The FIR has been lodged against three persons, in

which two co-accused persons namely Kalimuddin Ansari @ Kalumuddin in B.A. No.8914 of 2020 vide order dated 26.11.2020 and Mujahid Ansari

in B.A. No.9136 of 2020 vide order dated 03.12.2020, have already been granted bail by the co- ordinate bench of this Court. It has been further

stated that no criminal antecedent has been reported against this petitioner. On the basis of above facts, the prayer for bail has been made.

Counsel for the State has opposed the prayer for bail. Considering the material available on record and the fact that the similarly situated co-accused

have already granted bail, the petitioner, named above, is directed to be released on bail, on furnishing bail bond of Rs.25,000/- (Twenty Five Thousand

Rupees only) with two sureties of the like amount each to the satisfaction of the learned District & Addl. Sessions Judge-II-cum-Special Judge,

(A.C.B., Cyber Cases and Electricity Act), Dhanbad in connection with Cyber Case No.102 of 2020, corresponding to Dhanbad Cyber Crime P.S.

No.44 of 2020, subject to condition that the petitioner will submit self-attested photocopy of his Aadhar 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.