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Judgment
7 paragraphs · 280 wordsSanjay Kumar Dwivedi, J
Heard the learned counsel appearing for the petitioner and learned counsel appearing on behalf of the respondent State.
This application has been filed for grant of regular bail to the petitioner in connection with Deoghar (Cyber) P.S. Case No.137 of 2025, registered for the offence under sections 319(2), 318(4), 338, 336(3), 340(2) and 61(2) of BNS, 2023 and Section 66(B), 66(C), 66(D) and 84(C) of Information Technology Act, pending in court of learned Additional Sessions Judge-II-Cum- Special Judge, Cyber Crime Cases, Deoghar.
The learned counsel appearing for the petitioner submits that the petitioner has got no criminal antecedent as disclosed in paragraph no.14 of the petition and only one mobile recovery from the possession of the petitioner is there and only allegation is there that money trail has been found in the mobile in question. He further submits that the petitioner is in custody since 29.9.2025.
The learned counsel appearing on behalf of the respondent State opposed the prayer of regular bail of the petitioner and submits that the petitioner is involved in cybercrime.
Considering that the petitioner is in custody since 29.9.2025 and the petitioner has got no criminal antecedent and only allegation is made against the petitioner that money trail has been found in the mobile, I am inclined to grant regular bail to the petitioner.
Accordingly, petitioner, above named, is hereby directed to be released on bail, on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand), with two sureties of like amount each, to satisfaction of learned Additional Sessions Judge-II-Cum- Special Judge, Cyber Crime Cases, Deoghar, in connection with Deoghar (Cyber) P.S. Case No.137 of 2025.