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Judgment
Rongon Mukhopadhyay, J
Heard the parties.
Defects, as pointed out by the office, are ignored.
The petitioner is an accused in connection with Giridih Cyber P.S. Case No. 11 of 2021.
The petitioner was apprehended by the police and from his possession, mobile set and passbook etc. were recovered. He was suspected to be involved in cyber-crime.
Learned Special P.P. has submitted that the petitioner does not have any criminal antecedent.
The petitioner is in custody since 14.04.2021.
Regard being had to the above, the petitioner, named above, is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Ten thousand only), with two sureties of the like amount each to the satisfaction of learned District & Additional Sessions Judge-II-cum-Special Judge, Cyber Case, Giridih in connection with Giridih Cyber P.S. Case No. 11 of 2021, subject to the condition that one of the bailers should be a close relative of the petitioner.