Md Jamil Ansari vs State Of Jharkhand

Ratnaker Bhengra, J

Heard both the counsels.

The learned counsel for the petitioner has submitted that the petitioner is making his prayer for bail once again and that earlier his prayer for bail was rejected by this Court on 19.09.2023. The learned counsel has further submitted that further development in this case is that charge-sheet has been submitted. The learned counsel has reiterated his argument as made on the last occasion. The learned counsel has then submitted that cheating was done from the mobile phone of other co-accused and not from the mobile phone of this petitioner. The learned counsel has further submitted that earlier prayer for bail of the petitioner was rejected, perhaps, on the basis that he has two other criminal antecedents. The learned counsel has further submitted that in one case compromise has been made. Moreover, the petitioner is in custody since 28.02.2023. Therefore, the petitioner may be granted privilege of bail.

Learned counsel for the State has vehemently opposed the bail application of the petitioner and has submitted that the petitioner has two criminal antecedents and the petitioner seems to be a regular offender.

Having gone through the records of the case and arguments in the facts and circumstances, present petitioner, named above, is ordered to be released on bail on executing bail bonds of Rs. 25,000/- (Rupees Twenty Five Thousand only) with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge-II, Deoghar, in connection with Deoghar Cyber PS Case No. 12 of 2023, subject to the conditions that (i) the petitioner will submit self-attested photocopy of his Aadhaar Card and also submit his mobile number before the learned Court below which he will always keep active and will not change it during pendency of this case without prior permission of the Court (ii) the petitioner shall also remain present on each and every date of trial before the learned Court below unless dispensed with by the learned Court below and (iii) the petitioner shall report to the concerned police station on last Saturday of every month between 1:00 PM and 5:00 PM in the next twelve month, failing which his bail bonds shall be cancelled. Any exception to such attendance shall be done so after direction from the learned Court below.