Sujay Gope @ Sujay Gope vs State Of Jharkhand

Anil Kumar Choudhary, J

Heard the parties.

Apprehending his arrest in connection with Jamtara Cyber Crime P.S. Case No.71 of 2024 instituted under Sections 111(2)(ii)/317(2)/318(4)/ 319(2)/336(3)/338/340(2)/3(5) of the B.N.S., 2023 and Sections 66(B)/66(C)/ 66(D) of the Information Technology Act, the petitioner has moved this Court for grant of privileges of anticipatory bail.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in cyber crime. It is submitted that the allegation against the petitioner is false and only mobile phone was recovered from the place of occurrence. It is next submitted that there is no allegation against the petitioner of cheating any particular person. It is further submitted that the petitioner undertakes to co-operate with the investigation of the case and to furnish sufficient security including cash security. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail.

Learned Spl.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioner.

Considering the submissions of learned counsels and the facts and circumstances stated above, I am inclined to grant privileges of anticipatory bail to the petitioner. Accordingly, the petitioner is directed to surrender in the Court below within six weeks from today and in the event of his arrest or surrendering, he will be enlarged on bail on depositing Rs.20,000/- as cash security and on furnishing bail bond of Rs.25,000/- (Twenty five thousand) with two sureties of the like amount each to the satisfaction of learned Special Judge Cyber Crime, Jamtara in connection with Jamtara Cyber Crime P.S. Case No.71 of 2024 with the condition that he will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish his mobile number and photocopy of the Aadhar Card with an undertaking that he will not change his mobile number during the pendency of the case and further conditions as laid down under Section 482 (2) of the Bharatiya Nagarik Suraksha Sanhita, 2023.