Sarita Devi vs State Of Jharkhand

Heard 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 Giridih (M) P.S. Case No. 185 of 2018 registered under sections 419, 420, 467, 468, 471, 34

of the Indian Penal Code and Section 66(C) and Section 66(D) of I.T. Act.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner is the wife of the cybercriminal namely Pawan

Mandal and the said husband of the petitioner used to do transactions in the bank account of the petitioner. It is submitted that the allegation against

the petitioner is false. It is next submitted that nothing has been recovered from the possession of the petitioner. It is next submitted that the co-

accused, with similar allegation, has been admitted to bail by the Co-ordinate Bench of this Court vide order dated 06.12.2019 passed in B.A.

No.10246 of 2019. It is next submitted that the petitioner undertakes to co-operate with the trial of the case. It is further submitted that the petitioner

has been in custody since 28.09.2020 as mentioned in paragraph 13 of the 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 Additional Sessions Judge-II cum Special Judge, Cyber Crime,

Giridih in connection with Giridih (M) P.S. Case No. 185 of 2018 with the condition that she will co-operate with the trial of the case.