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Judgment
8 paragraphs · 271 wordsRajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 11.01.2023, has approached this Court for grant of regular bail in connection with Jamtara Cyber P.S. Case No.01 of 2023 registered for the offence under Sections 414, 419, 420, 467, 468, 471 and 120B IPC and Section 66(B)(C)(D) of the I.T. Act.
The applicant is an accused of committing cyber-crime.
Earlier the prayer for bail of the applicant(s) has been rejected vide order dated 18.04.2023 passed in B.A. No.2216 of 2023.
Innocence has been claimed and participation in the trial has been assured. It has been submitted that the applicant has no criminal antecedent. Further, charge has already been framed. Co-accused has already been enlarged on bail. On the above facts, prayer for bail has been renewed.
On the other hand, learned A.P.P. has opposed the prayer for bail.
Considering the material available on the record and the fact that charge has already been framed, I am inclined to enlarge the applicant (s) on bail. Accordingly, the applicant(s), above named, 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 Addl. Sessions Judge-I, Jamtara, in connection with Jamtara Cyber P.S. Case No.01 of 2023 on the condition that the applicant(s) will submit self-attested photocopy of his Aadhaar Card(s) and also submit his mobile number(s) 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.