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Judgment
Apprehending their arrest in connection with Ahilyapur P.S. Case No.91 of 2016 instituted under Sections 419, 420, 467, 468, 471, 120 (B) of the Indian Penal Code and Section 66 (C) (D) of I.T., the petitioners have moved this Court for grant of privileges of anticipatory bail.
Heard learned counsel appearing for the petitioners and learned Addl.P.P. appearing for the State.
Learned counsel appearing for the petitioners submitted that it is alleged that the raiding party of the police found a group of cyber criminals who were sitting together and committing cyber crime by talking on mobile phones and the raiding party could arrest only six of them and rest of them managed to flee away from the spot. The arrested persons disclosed the police that the petitioners along with other co- accused has fled away from the spot. It is further submitted that no incriminating article has been recovered from the conscious possession of the petitioners and this case has falsely been instituted against them. Other co-accused namely Ashok Mandal has already been granted the privilege of anticipatory bail by a co-ordinate Bench of this court vide order dated 19.05.2017 in A.B.A. No.2736 of 2017. It is lastly submitted that the petitioners are ready and willing to deposit sufficient amount of cash security. Hence, the petitioners may be given the privileges of anticipatory bail.
Learned Addl.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioners.
Considering the submissions of learned counsels and the facts and circumstances stated above, I am inclined to grant privileges of anticipatory bail to the petitioners. Accordingly, the petitioners are directed to surrender in the Court of learned S.D.J.M., Giridih within four weeks from today and in the event of their arrest or surrendering, they will be enlarged on bail on depositing Rs.5,000/- (Rupees five thousand) each as cash security and on furnishing bail bond of Rs.10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Giridih in connection with Ahilyapur P.S. Case No.91 of 2016 corresponding to G.R. No.3392 of 2016 subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.