Manir Ansari vs State Of Jharkhand

Rajesh Kumar, J ---

Heard the parties.

The applicant, who is in custody since 07.10.2023, has approached this Court for grant of regular bail in connection with Jamtara Cyber Crime P.S. Case No.56 of 2023 registered for the offence under Sections 414, 419, 420, 467, 468, 471, 120B IPC and Section 66(B), 66(C), 66(D) of the I.T. Act.

It has been submitted by the counsel for the applicant(s) that complete set of FIR/ Complaint Case along with its enclosure have been annexed with this bail application and there is no suppression on the part of the applicant(s).

Innocence has been claimed and participation in the trial has been assured. It has been submitted that charge has already been framed in the month of February, 2024 and this applicant has one criminal antecedent in which he has already been bailed out. This applicant earns his livelihood being Driver. On the above basis, prayer for bail has been made.

On the other hand, learned A.P.P. has opposed the prayer for bail.

Considering the period of custody and the fact that charge has already been framed, I am inclined to enlarge the applicant (s) on bail. Accordingly, the applicant(s), above named, is/are 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 the learned Addl. Sessions Judge-1st, Jamtara, in connection with Jamtara Cyber Crime P.S. Case No.56 of 2023 on the condition that the applicant(s) will submit self-attested photocopy of his/her/their Aadhaar Card(s) and also submit his/her/their mobile number(s) before the learned court below which he/she/they will always keep active and will not change it during pendency of this case without prior permission of the court.

Further condition is that one of the bailors will be the Pairvikar and this applicant is directed to report once in a month before the concerned police station.