Jharkhand High Court
Mithun Turi vs The State Of Jharkhand ... Opp. Party(S) on 5 October, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 6213 of 2018
Mithun Turi ... Petitioner(s).
Versus
The State of Jharkhand ... Opp. Party(s).
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
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For the Petitioner(s) : Mr. Chandra G.A. Bardhan, Advocate.
For the State : A.P.P.
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05/05.10.2018: Heard the counsel for the parties.
Learned A.P.P opposes the prayer for bail.
The petitioner is an accused for the offence punishable under Section(s) 419 and 420 of the Indian Penal Code and Section 66(D) of the I.T. Act, in connection with Dumka (T) P.S. Case No. 01 of 2018, corresponding to G.R. No. 07 of 2018, pending in the court of learned Chief Judicial Magistrate, Dumka.
Counsel for the petitioner submits that there is no specific allegation against the petitioner with regard to illegal transaction of money in his account from the account of other persons by electronic means.
Learned A.P.P assisted by the I.O. of this case opposes the prayer for bail and submits that there is sufficient evidence of transaction of money in the account of this petitioner by way of electronic means through generating mobikwik app in his mobile.
After hearing the parties, I prima facie find that the petitioner was illegally involved in transaction of money in his account by electronic means.
In view of the aforesaid facts, I am not inclined to release the petitioner on bail. Accordingly, the prayer for bail of the petitioner, above named, is rejected.
The personal appearance of I.O. is dispensed with.
Anu/-C.P.-3 (ANANDA SEN, J.)