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Judgment
4 paragraphs · 196 wordsHeard learned counsel for the petitioner and learned counsel appearing for the State.
Defects, as pointed out by the officer, are ignored. The petitioner is an accused in connection with Dhanbad Cyber P.S. Case No. 02 of 2018 corresponding to Cyber Case No. 41 of 2020, registered for the offences punishable under section 419, 420, 467, 468 of the Indian Penal Code and under sections 66(C), 66(D) and 84(B) of the I.T. Act, 2000.
The prayer for bail of the petitioner was earlier rejected at that stage in B.A. No. 11302 of 2019. The petitioner appears to be in custody since 16.05.2019.
Regard being had to the period of custody and the observations made earlier, the above named petitioner is directed to be released on bail, on furnishing bail bond of Rs. 10,000 (ten thousand) with two sureties of the like amount each to the satisfaction of learned District and Additional sessions Judge-II-Cum-Special Judge (Vigilance) Cyber Case and Electricity Act, in connection with Dhanbad Cyber P.S. Case No. 02 of 2018 corresponding to cyber Case No. 41 of 2020, subject to the condition that one of the bailors should be a close relative of the petitioner.