Mukesh Mishra 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 Jainagar P.S. Case No.143 of 2020 registered under sections

386/420/406/120B of the Indian Penal Code.

The learned Senior Advocate appearing for the petitioner submits that the allegation against the petitioner is that the petitioner has committed

cybercrime and swindled away huge amount of money from the account of the informant and the petitioner in criminal conspiracy with Nitish Kumar

Singh is alleged to have cheated the informant. It is further submitted that the allegations against the petitioner are all false and the petitioner has been

implicated in this case only on the basis of confessional statement of co-accused- Nitish Kumar Singh. It is next submitted that the petitioner has been

in custody since 24.07.2020 as has been mentioned in paragraph no. 24 of the bail application. It is then submitted that the co-accused person-Nitish

Kumar Singh has already been admitted to bail by this Court vide order dated 04.12.2020 in B.A. No.9221 of 2020. It is lastly submitted that the

petitioner undertakes to cooperate with the trial of the case and also undertakes that he will furnish his mobile number in the trial court and will not

change his mobile number without prior intimation to the trial court. Hence, it is submitted that the petitioner be admitted to bail.

The learned Addl. P.P. and the learned counsel for the informant 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 furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like

amount each to the satisfaction of learned S.D.J.M., Koderma, in connection with Jainagar P.S. Case No.143 of 2020 with the condition that the

petitioner will cooperate with the trial of the case with further condition that he will furnish his mobile number in the trial court and will not change his

mobile number without prior intimation to the trial court .