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Judgment
14 paragraphs · 279 wordsDefects as pointed out by the office are, hereby, ignored.
Heard learned counsel for the petitioner and learned counsel for the State.
The present application has been filed for grant of regular bail to the petitioner in connection with Cyber Case No.145 of 2020 arising out of Chirkunda
(Maithan) P.S. Case No.309 of 2020, for the offence under Sections 419, 420, 468, 471, 120 and B/34 of the Indian Penal Code and under Sections
66C and 66D of the Information Technology Act.
Learned counsel for the petitioner has submitted that the petitioner is in custody since 20.12.2020. The petitioner is a student of graduation and there is
no criminal antecedents against him. Investigation is complete.
Counsel for the State has opposed the prayer for bail and stated that there is recovery of ATM Card from his possession.
Considering the nature of allegation, period of custody and the fact that there is no criminal antecedents against him, the petitioner, named above, is
directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction
of the learned District & Sessions Judge-II-cum-Special Judge (Vigilance, Cyber Cases and Electricity Act), Dhanbad in connection with Cyber Case
No.145 of 2020 arising out of Chirkunda (Maithan) P.S. Case No.309 of 2020, subject to condition that one of the bailers should be the father of the
petitioner and the petitioner will submit self-attested photocopy of his Aadhar Card and also submit his mobile number before the learned court below
which he will always keep active and will not change it during pendency of this case without prior permission of the court.