Ravikant Bharti vs State of Jharkhand

Heard learned counsel for the petitioner and learned A.P.P.

The present application has been filed for grant of regular bail to the petitioner in connection with Dhanbad Cyber P.S. Case No.40 of 2020 arising out

of Cyber Case No.98 of 2020, registered under Sections 419/ 420/201/ 120(B) of the Indian Penal Code and Section 66 (C) and 66(D) of the I.T. Act.

Learned counsel for the petitioner has submitted that the petitioner is in judicial custody since 26.09.2020. It has been further submitted that the

investigation has already been completed and F.I.R. has been lodged against two named persons and one against the holder of the mobile number. The

name of this petitioner has transpired on the confessional statement of the co-accused assigning reason that the holder of the mobile number bearing

9852900333 is also involved in the present case and on that basis this petitioner has been arrested. It has been further submitted that petitioner is ready

to co-operate in the trial. Hence he may be enlarged on bail.

On the other hand, learned A.P.P. has opposed the prayer and submitted that there is enough material against this petitioner, which suggests

involvement of this petitioner in commission of cyber crime. Further two criminal antecedents have been reported against this petitioner.

Considering the material available on record and the fact that in similar case the co-accused, namely, Vishal Dorji has already been granted bail, the

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

amount each to the satisfaction of learned District & Addl. Sessions Judge-II-cum-Special Judge (A.C.B., Cyber Cases and Electricity Act) Dhanbad

in connection with Dhanbad Cyber P.S. Case No.40 of 2020 arising out of Cyber Case No.98 of 2020 subject to the following conditions;

One of the bailer should be the father of the petitioner.

Petitioner will appear before the concerned police station once in a month till the conclusion of the trial

Petitioner will submit self attested copy of his Aadhar Card and also give his mobile number before the learned court below which he will not

change during pendency of this case without prior permission of the court.