Jharkhand High Court
Bibek Singh @ Vivek Singh vs The State Of Jharkhand ..... Opp. Party on 31 March, 2023
Author: Rajesh Kumar
Bench: Rajesh Kumar
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IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A No.104 of 2023
Bibek Singh @ Vivek Singh ...... Petitioner
Versus
The State of Jharkhand ..... Opp. Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner : Mr. Zaid Imam, Advocate
For the State : Mr. S. K. Tiwari, A.P.P
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05/Dated: 31st March, 2023
1. Heard learned counsel for the applicant and learned counsel for the State.
2. The applicant, who is in custody since 05.11.2022 has approached this Court for grant of regular bail in connection with Cyber P.S. Case No.71 of 2022, registered for the offence under Sections 414/ 419/ 420/ 467/ 468/ 471/ 120B of the Indian Penal Code and Sections 66 (B) (C) & (D) of the I.T. Act.
3. It appears that the applicant, who is aged about 19 years, has been made an accused for committing the cyber crime.
4. It has been submitted by the learned counsel for the applicant that complete set of F.I.R along with its enclosures have been annexed with the present bail application and there is no suppression on his part.
Innocence of the applicant has been claimed and undertaking has been given for participation in the trial.
5. On the other hand, learned counsel for the State has opposed the prayer for bail and it has been submitted that two mobile phones have been recovered from the possession of this applicant and he has criminal antecedent also.
6. Considering the above facts and the period of custody, I am inclined to enlarge the applicant on bail. Accordingly, the applicant is directed to be released on bail, on his furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge - I, Jamtara, in connection with Cyber P.S. Case No.71 of 2022, subject to the condition that one of the bailors will be the close relative of the applicant and this applicant will report once in a month before the concerned police station, till the conclusion of trial and he will also submit self-attested photocopy of his Aadhaar Card and also submit his mobile number before the learned court below which he will always keep active and will not change it during pendency of this case without prior permission of the court.
(Rajesh Kumar, J.) Chandan/-