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Judgment
17 paragraphs · 325 wordsHeard the parties through video conferencing.
Learned counsel for the petitioner undertakes to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.
In view of personal undertaking given by the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the
present.
The petitioner has been made accused in connection with Deoghar (Cyber) P.S. Case No.49 of 2020 registered under sections
419/420/467/468/471/120B/34 of the Indian Penal Code and under Section 66 (B), 66 (C), 66 (D)/ 84 (C) of the Information Technology Act.
Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in cybercrime and one Samsung
Keypad mobile with Idea Sim, Zen Keypad mobile, JIO Keypad mobile, golden colour MI android mobile with JIO SIM, cash Rs.17,000/-, Vananchal
Gramin Bank passbook, cheque book and SBI passbook were recovered from the house of the petitioner. It is submitted that the allegation against the
petitioner is false. It is next submitted that the co-accused, with similar allegations, has already been enlarged on bail by this Court vide order dated
09.12.2020 passed in B.A. No.9483 of 2020. It is then submitted that the petitioner undertakes that he will co-operate with the trial of the case. It is
lastly submitted that the petitioner has been in custody since 21.08.2020 which is evident from para-12 of the instant bail application. Hence it is
submitted that the petitioner be released on bail.
Learned Addl. P.P. opposes the prayer for bail. Considering the facts of this case, the above named petitioner is directed to be enlarged on bail 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 Chief
Judicial Magistrate, Deoghar in connection with Deoghar (Cyber) P.S. Case No.49 of 2020 with the condition that he will co-operate with the trial of
the case.