Tinku Mandal vs State Of Jharkhand

Heard the parties.

Hearing of this bail application has taken place through telephonic conference in which counsel for the petitioner, counsel for the State as well as the Court were well-connected.

Learned counsel for the petitioner has submitted that co-accused, namely, Saddam Hussain and Jasim Parwez have been granted bail by this Court in B.A. No. 791 of 2020 and B.A. No. 710 of 2020 respectively. Learned counsel has further submitted that co-accused, namely, Santosh Mandal and Mukesh Mandal have also been granted bail by this Court in A.B.A. No. 1567 of 2020. Learned counsel has further submitted that name of the petitioner has come only on the confessional statement of the co-accused, namely, Saddam Hussain and Jasim Parwez. Therefore, on the aforesaid grounds, he needs to be granted bail.

Learned counsel for the State has opposed the bail application and submitted that others had been granted bail because they had no antecedent and even though, it is claimed by the learned counsel for the petitioner that Santosh Mandal and Mukesh Mandal has been granted bail. On this, Santosh Mandal had antecedent and he had to pay certain amount to the State as a condition to get the bail.

Learned counsel for the petitioner has agreed to the same condition amount but to be paid to the Advocates' Fund in Jamtara.

Having heard the learned counsel for both the sides, gone through the records and in the facts and circumstances, present petitioner, named above, is ordered to be released on bail on executing bail bonds of Rs. 10,000/- (Rs. Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge, 1st, Jamtara in connection with Jamtara Cyber Crime P.S. Case No. 63 of 2019 subject to deposit of Rs.45,000/ (Forty Five Thousand only) and he will appear at each date of hearing in trial before the court-below unless dispensed with by the court-below.