Kundan Das And Ors vs State of Jharkhand

Heard learned senior counsel for the petitioners and learned counsel for the State.

The present application has been filed for grant of regular bail to the petitioners in connection with Tandwa P.S. Case No.68 of 2020, for the offence

under Section 420 of the Indian Penal Code and under Section 66 (C) & 66 (D) of the I.T. Act.

Learned senior counsel for the petitioners has submitted that the petitioners are in custody since 31.05.2020. The FIR has been lodged against the

owner of the mobile no.8388081095, but the said mobile no. does not stand in their name and further learned senior counsel has stated that similarly

situated co-accused namely Mithlesh Kumar has already been granted bail by this Court vide order dated 17.02.2021 passed in B.A. No. 7003 of

2020. There is no criminal antecedent against these petitioners. On the above facts, prayer for bail has been made.

On the other hand, counsel for the State has opposed the prayer for bail.

Considering the material available on record and the fact that the co-accused has already been granted bail and no criminal antecedent has been

reported against them, the petitioners, named above, are directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Ten thousand only)

each with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Chatra in connection with Tandwa P.S.

Case No.68 of 2020, subject to the following conditions:- (a) One of the bailer should be the close relative of the petitioners. (b) The petitioners will

appear before the concerned police station once in a month (c) The petitioners will submit self- attested photocopy of their Aadhar Cards and also

submit their mobile numbers before the learned court below which they will always keep active and will not change it during pendency of this case

without prior permission of the court.