AI Structured Summary
Not yet generated for this judgment
Judgment
The instant application has been filed against the order dated 15.01.2021 passed by Sri Anil Kumar Mishra, learned 1st Additional Sessions Judge,
Deoghar in Criminal (Juvenile Bail) Appeal No. 02 of 2021 by which the prayer for bail of the petitioners has been rejected in connection with Cyber
P.S. Case No. 65 of 2020 registered for the offence under Sections 419/420/467/468/471/ 120B/34 of the Indian Penal Code and Sections
66(B)/66(C)/66(D)/84(C) of the I.T. Act and the same is presently pending in the court of Principal Magistrate, Juvenile Justice Board, Deoghar..
It is submitted by the learned counsel for the petitioners that the petitioners are in custody since 20.10.2020. Both the petitioners are minor. It has been
further submitted that these petitioners have no criminal antecedent and their father will be one of bailor. The father of the both the petitioners are
ready and willing to maintain and take proper care of these petitioners.
Learned A.P.P. for the State has opposed the prayer for bail. Considering the entire material available on record, the petitioners, above named, are
directed to be released on bail on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the
satisfaction of the court of Principal Magistrate, Juvenile Justice Board, Deoghar in connection with Cyber P.S. Case No. 65 of 2020 subject to
condition that one of the bailor must be father of these petitioners .
Accordingly, instant criminal revision is allowed and the order dated 15.01.2021 passed by Sri Anil Kumar Mishra, learned 1st Additional Sessions
Judge, Deoghar in Criminal (Juvenile Bail) Appeal No. 02 of 2021 is, hereby, set aside.