Santosh Mandal vs State Of Jharkhand

Learned counsel for the petitioner has submitted that there is defect(s) beaing defect No.9(i) in the instant bail application, as pointed out by the Stamp

reporting dated 13.07.2020, but he has given an undertaking that he shall remove the defect(s) after the lockdown period is over and the bail

application may be heard as it is a regular bail in which the petitioner is in custody since 19.04.2020.

Considering the same, this Court is inclined to hear the bail application on its merits, but with condition that petitioner shall remove the defect(s) within

30 days after the lockdown period is over.

Joint Registrar (Judicial) is directed to ensure the compliance of this order within 30 days after the lockdown period is over so as to remove the

defect(s).

Heard, learned counsel appearing for the petitioner and learned Special Public Prosecutor for the State.

The petitioner, who is accused for the offence under Sections 414, 419, 420, 467, 468, 471/34 of the Indian Penal Code and Section 66(B) (C ) (D ) of

the Information Technology Act, prays for regular bail in connection with Jamtara Cyber Crime P.S. Case No.10 of 2020.

Learned counsel for the petitioner has submitted that on the basis of alleged seizure of mobile, the petitioner has been made accused in such heinous

crime and the petitioner has one criminal antecedent as mentioned in Para-11 of the bail application.

Learned counsel for the petitioner has further submitted that the petitioner is in custody since 19.04.2020, as such, the petitioner may also be enlarged

on regular bail.

Learned counsel for the State has opposed the prayer for regular bail and submitted that prayer for bail of co-accused, Meghlal Mandal and Rajesh

Mandal are pending before this Court vide B.A. No.4384 of 2020 and B.A. No.4615 of 2020 respectively, as such, some time may be granted to file a

detail counter-affidavit including criminal antecedent report of the petitioner and the material collected by the I.O. with regard to transfer of money.

Considering the rival submissions of the parties, learned counsel for the State is directed to file a detail counter-affidavit including criminal antecedent

report of the petitioner and the material collected by the I.O. with regard to transfer of money.

List this case after four weeks along with B.A. No.4384 of 2020 and B.A. No.4615 of 2020 and counter-affidavit and other analogous matter arising

out of the same FIR.