Jharkhand High Court
Rahul Kumar Mandal @ Rahul Mandal vs The State Of Jharkhand .... .... .... ... on 24 August, 2023
Author: Gautam Kumar Choudhary
Bench: Gautam Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 4554 of 2023
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Rahul Kumar Mandal @ Rahul Mandal .... .... .... Petitioner Versus The State of Jharkhand .... .... .... Opp. Party CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY For the Petitioner : Mr. Prashant Kumar Rai, Advocate For the State : Mr. S.K. Tiwari, Special P.P.
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Order No.05 Dated : 24.08.2023 Heard both the sides.
The petitioner- Rahul Kumar Mandal @ Rahul Mandal is in custody since 20.03.2023 in connection with Giridih (Cyber) P.S. Case No. 09 of 2023 for the offence registered under Sections 467, 468, 471, 419, 420, 413, 414 of the I.P.C. and Section 66(B), 6(C), 66(D) of the I.T. Act pending in the Court of learned Additional Sessions Judge-II cum Special Judge (Cyber Crime), Giridih.
As per the prosecution case, 04 mobile sets, 12 ATM Card, 15 Passbook and 02 cheque books were seized from the house of this petitioner in Isri Bazar, Giridh.
It is submitted by the learned counsel on behalf of petitioner that there is no material to show that these items were used in commission of cyber fraud. A supplementary affidavit has been filed to explain the recovery of the seized items.
Learned Special P.P. opposed the prayer for bail. It is submitted that some SIM Cards, ATM Cards which were seized from the petitioner, were not in the name of the petitioner which was used for transaction to the tune of Rupees Ten Lakhs. The Petitioner was involved in creating fake links, websites and selling them. The Petitioner has a criminal antecedent of being involved in the offence of similar nature.
Considering the facts and circumstances of the case, the prayer for bail of the petitioner, is hereby, rejected.
(Gautam Kumar Choudhary, J.) Anit