Rahul Kumar @ Rahul Mandal vs State Of Jharkhand

Heard learned counsel for the petitioner and learned counsel for the State.

The present application has been filed for grant of regular bail to the petitioner in connection with Giridih Cyber P.S. Case No.21 of 2020, registered

for the offence under Sections 413, 414, 419, 420, 467, 468, 471 and 120(B) of the Indian Penal Code and 66(B), 66(C) and 66(D) of the I.T. Act.

Learned counsel for the petitioner has submitted that the petitioner is in custody since 22.07.2020 and allegation against this petitioner is that he has

demanded money from the informant along with other co-accused. It has been further alleged that the said money has been transferred in the account

of the informant through Cyber Crime. The petitioner has been arrested on the spot along with the other co- accused, in which one of the co-accused,

namely, Binod Mandal has already been granted bail by the co-ordinate bench of this Court vide order dated 15.01.2021 passed in B.A. No.11290 of

2020.

Counsel for the State has opposed the prayer for bail. Considering the material available on record and the fact that the co-accused has already been

granted bail, the petitioner, named above, is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Ten thousand only) with two

sureties of the like amount each to the satisfaction of the learned District & Additional Sessions Judge-II-cum-Cyber Court, Giridih in connection with

Giridih Cyber P.S. Case No.21 of 2020, subject to following conditions:- (a) one of the bailer should be the mother of the petitioner, (b) the petitioner

will submit self-attested photocopy of his Aadhar Card, (c) the petitioner will submit his mobile number before the learned court below which he will

always keep active and will not change it during pendency of this case without prior permission of the court.