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Judgment
15 paragraphs · 253 wordsAmbuj Nath, J
The matter was taken up through Video Conferencing. Learned counsel for the parties had no objection with it and submitted that the audio and video
qualities are good.
Petitioner has been made an accused in connection with Jamtara Cyber Crime P.S. Case No. 49 of 2021, registered under Sections 414, 419, 420,
467, 468, 471 and 120B of the Indian Penal Code and Sections 66(B) (C) (D) of the I.T. Act, pending in the Court of learned Additional Sessions
Judge-I, Jamtara.
The case diary earlier called for has been received, perused the same.
It is alleged that on 27.07.2021 at about 06:00 P.M. Cyber police Jamtara arrested this petitioner and other accused persons on the pretext that they
were cyber criminals. On search two mobile phones were recovered from his possession. During the course of investigation, it transpired that e-
wallets were created using the sim cards so recovered from the mobile phone of the petitioner. There is nothing in the case diary to show that
petitioner had solicited details of bank account of any person. Similarly situated co-accused Nejamuddin Ansari has been granted bail by this Court
earlier.
Regard being had to the facts and circumstance of the case, the petitioner named above, is directed to be released on bail on furnishing bail bond of
Rs. 20,000/- (Twenty Thousand only) 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. 49 of 2021.