Jharkhand High Court
Bablu Das vs The State Of Jharkhand ...... Opposite ... on 14 July, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 5014 of 2022
Bablu Das ...... Petitioner
Versus
The State of Jharkhand ...... Opposite party
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CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA
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For the Petitioner : Mr. Arvind Kumar Choudhary, Advocate For the State : Mr. Shailendra Kumar Tiwari, Spl.P.P. .....
Order No.03/ Dated:14.07.2022 Heard learned counsel for the parties.
The petitioner has been made an accused in connection with Deoghar (Cyber) P.S. Case No. 23 of 2022, registered for the offence under Section 419, 420, 467, 468, 471 &120B of the Indian Penal Code read with Section 66(B), 66(C), 66(D) & 84(C) of the Information Technology Act, pending in the court of learned Additional Sessions Judge-II-cum-Special Judge, Cyber Crime, Deoghar.
The case of the prosecution is that the accused petitioner has been involved in cyber-crime.
Learned counsel for the petitioner has submitted that petitioner is innocent and has committed no offence at all as alleged in the F.I.R. It is further submitted that nothing incriminating article has been recovered from the possession of the petitioner showing his involvement in cyber crime. It is further submitted that co-accused person, namely, Sahid Hussain @ Shahid Hussain in B.A. No. 4848 of 2022 vide order dated 04.07.2022; Santosh Kumar Das in B.A. No. 4889 of 2022 vide order dated 04.07.2022; Pankaj Kumar Das @ Pankaj Kumar in B.A. No. 4943 of 2022 vide order dated 28.06.2022; Pramod Das in B.A. No. 5107 of 2022 vide order dated 04.07.2022 have been granted bail by the Co- ordinate bench of this Court. The petitioner is languishing in Judicial custody since 07.03.2022 without rhymes and reasons, hence, the petitioner may be enlarged on bail.
Learned Spl.P.P appearing on behalf of State has opposed the prayer for bail of the petitioner and submitted that there are sufficient materials against the petitioner showing his involvement in the present case, hence he does not deserve bail.
Regard being had to the facts and circumstances of the case and nature of allegation against the petitioner coupled with materials available against petitioner, I am inclined to release the petitioner, on bail. Accordingly, the petitioner, named above, is directed to be released on bail on furnishing of bail bond of Rs. 20,000/-(Rupees Twenty Thousand) with two sureties of the like amount each, to the satisfaction of learned Additional Sessions Judge II-cum-Special Judge, Cyber Crime, Deoghar in connection with Deoghar (Cyber) P.S. Case No. 23 of 2022.
(Pradeep Kumar Srivastava, J.) R.K.