Md. Sahid Ansari @ Sahid Ansari vs State Of Jharkhand

Heard the parties through video conferencing. Learned Senior Advocate appearing for the petitioner personally undertakes to remove the defects as pointed out by the stamp reporter within two weeks after the lockdown period is over.

In view of the personal undertaking of the learned Senior Advocate appearing for the petitioner, the defects pointed out by the stamp reporter are ignored for the present.

The petitioner has moved this Court for grant of bail in connection with Jamtara Cyber-Crime P.S. Case No.38 of 2020 registered under sections 414/419/420/467/468/471/120B of the Indian Penal Code and under section 66 (B) (C) (D) of the I.T. Act.

The learned Senior Advocate appearing for the petitioner submits that earlier the prayer for regular bail of the petitioner was rejected by this Court vide order dated 13.01.2021, passed in B.A. No. 10931 of 2020. It is further submitted by the learned Senior Advocate appearing for the petitioner that the allegation against the petitioner is that the petitioner by using a forged mobile handset got credited Rs.9,93,000/- in a ghost bank account in the name of Biprajit Chakravarty through UPI/IMPS and the amount has been withdrawn from A.T.M. It is next submitted that a sum of Rs.3,000/- has been transferred to the account of Sanjay of Gorakhpur. It is next submitted that the allegations against the petitioner are all false. It is next submitted by Mr. R.S. Mazumdar, the learned Senior Advocate appearing for the petitioner that the petitioner undertakes to deposit Rs.9,96,000/- in the trial court at the time of furnishing bail bond without prejudice to his defence. It is lastly submitted that the petitioner undertakes to cooperate with the trial of the case. Hence, it is submitted that the petitioner be admitted to bail.

The learned Spl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to enlarge the above named petitioner on bail. Accordingly, the petitioner is directed to be released on bail on his depositing Rs.9,96,000/- in the trial court and 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-I, Jamtara, in connection with Jamtara Cyber-Crime P.S. Case No.38 of 2020 with the condition that he will cooperate with the trial of the case.

In case the petitioner deposits Rs.9,96,000/-, the trial court is directed to pass appropriate orders regarding the same at the time of the conclusion of the trial.