Ranjeet Kumar Das vs State of Jharkhand

Heard the parties through video conferencing. Learned counsel 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 counsel 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 Deoghar (Cyber) P.S. Case No.54 of 2020 registered under sections 419/ 420/ 467/ 468/ 471/ 120B/34 of the Indian Penal Code and under Section 66B/C/D/84C of I.T. Act.

The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner is an infamous cybercriminal and has cheated Anjani Topno, son of Kalyan Topno of Kusdega, P.S. Basia, District Gumla bearing mobile number 6205771280 of Rs.47,000/-. It is further submitted that the allegations against the petitioner are all false. It is next submitted that the petitioner has been in custody since 10.09.2020 as has been mentioned in paragraph no. 11 of the bail application. It is then submitted that the petitioner undertakes to pay Rs. 50,000/- as ad interim victim compensation to the victim-Anjani Topno without prejudice to his defence in this case. It is lastly submitted that the petitioner undertakes to cooperate with the trial of the case. Hence, it is submitted that the petitioner be admitted to bail.

The learned Addl. P.P. 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 depositing a demand draft of Rs.50,000/- in favour of victim- Anjani Topno and 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 C.J.M., Deoghar, in connection with Deoghar (Cyber) P.S. Case No.54 of 2020 with the condition that the petitioner will cooperate with the trial of the case.

In case, the petitioner deposits the said demand draft, the trial court is directed to collect the detailed postal address of the victim and sent the said demand draft through post to him.