Parveen Kumar Das vs State Of Jharkhand

Heard the parties through Video Conferencing.

Learned counsel for the petitioner personally undertakes to remove the defects pointed out by the Stamp Reporter within two weeks after the

lockdown is over.

In view of the personal undertaking given by learned counsel for the petitioner the defects pointed out by the Stamp Reporter are ignored for the

present.

The petitioner has been made accused in connection with Deoghar (Cyber) P.S. case no. 49 of 2020 instituted under sections 419, 420, 467, 468, 471,

120B, 34 of the Indian Penal Code read with section 66 (B ), 66 (C), 66 (D ), 84 (C ) of I.T. Act..

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in cyber crime and one

Vivo mobile with JIO sim, android phone with sim, keypad mobile with SIM and cash of Rs. 16,000/- was recovered from the possession of the

petitioner. It is then submitted by learned counsel for the petitioner that the allegation against the petitioner is false. It is further submitted by learned

counsel for the petitioner that the petitioner has been in jail custody since 21.08.2020 as mentioned in paragraph 12 of the bail application and the

petitioner is ready and willing to co-operate with the trial of the case and co-accused with similar allegations has already been released on bail by this

court vide order dated 09.12.2020 passed in BA no. 9483 of 2020 hence, the petitioner may be released on bail.

Learned Addl. P.P. opposes the prayer for bail of the petitioner.

Considering the facts of the case, 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 CJM, Deoghar in connection with Deoghar (Cyber) P.S. case no.

49 of 2020 subject to the condition that the petitioner will co-operate with the trial of the case.