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Judgment
18 paragraphs · 335 wordsHeard the parties through video conferencing.
Learned counsel for the petitioner undertakes to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.
In view of personal undertaking given by the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the
present.
The petitioner has been made accused in connection with Cyber Case No.102 of 2020 arising out of Dhanbad Cyber P.S. Case No.44 of 2020
registered under Sections 419/420/120(B)/34 of the Indian Penal Code and Section 66 (C), 66 (D) of the Information Technology Act.
Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner fled away on seeing the police personnel and
on search from the possession of the petitioner mobile phone, debit cards and passbooks were seized and on interrogation the petitioner confessed that
he has come from Jamtara to Dhanbad for withdrawing money connected with cyber fraud. It is submitted that the allegation against the petitioner is
false. It is also submitted that the petitioner has been in custody since 16.08.2020 and he has no criminal antecedent as is mentioned in para-11 of the
instant bail application. It is next submitted that there is no allegation against the petitioner that the mobile phone seized from him was utilized for any
cyber-crime. It is lastly submitted that the petitioner undertakes to co-operate with the trial of the case. Hence it is submitted that the petitioner be
released on bail.
Learned Addl. P.P. opposes the prayer for bail.
Considering the facts of this case, the above named petitioner is directed to be enlarged 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 Additional Sessions Judge-IInd, Dhanbad in connection with
Cyber Case No.102 of 2020 arising out of Dhanbad Cyber P.S. Case No.44 of 2020 with the condition that he will co-operate with the trial of the
case.