Vikram Kumar Das vs State Of Jharkhand

Ratnaker Bhengra, J

When the matter is called out, the learned counsels for the parties are present.

The learned counsel for the petitioner submits that as per allegations two mobile sets along with SIM cards have been recovered from the possession of the petitioner. The counsel further submits that there is recovery of single keypad mobile with single SIM card from the possession of the petitioner and one of the mobile along with the SIM card was implanted. The counsel further submits that there is no criminal history against the petitioner, and also, he is in custody since 19.11.2023, therefore he may be enlarged on bail.

The learned counsel for the State has vehemently opposed the prayer for bail of the petitioner and submitted that witnesses in several paragraphs of the case diary fully support the prosecution case.

Having heard learned counsels for the parties and in the facts and circumstances of the case, the petitioner, named above, is ordered to be released on bail on executing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand Only) with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge-II, Deoghar, in connection with Cyber P.S Case No. 67 of 2023, subject to the conditions that (i) the petitioner shall attend each and every date of trial unless it is dispensed with by the learned court below and (ii) the petitioner shall submit self-attested photocopy of his Aadhaar Card and mobile number before the learned court below which he will always keep active and will not change it during pendency of the case without prior permission of the Court.