Jharkhand High Court
Ranjeet Kumar Mandal vs The State Of Jharkhand. .... Opp. ... on 4 October, 2021
IN THE HIGH COURT OF JHARKHAND, RANCHI
[CRIMINAL MISCELLANEOUS JURISDICTION]
B.A. No. 6530 of 2021
Ranjeet Kumar Mandal ..... Petitioner(s)
Versus
The State of Jharkhand. .... Opp. Party(s)
_______
CORAM :HON'BLE MR. JUSTICE KAILASH PRASAD DEO
_______
For the Petitioner(s) : Mrs. Jasvinder Mazumdar, Advocate
For the State : Special Public Prosecutor
-----
Order No.03, Dated 04.10.2021.
Heard, learned counsel appearing for the petitioner and learned Special Public Prosecutor for the State.
Learned counsel for the petitioner has submitted that the petitioner has prayed for grant of regular bail in connection with Deoghar (Cyber) P.S. Case No. 11/2021 registered under Sections 419, 420, 467, 468, 471, and 120B/34 of the India Penal Code and Sections 66(B), 66(C), 66(D) and 84(C) of the I.T. Act.
Learned counsel for the petitioner has submitted that the petitioner has no criminal antecedent. He has further submitted that on the basis of forged and fabricated recovery, petitioner along with others have been made accused in Deoghar (Cyber) P.S. Case No. 11/2021 registered under Sections 419, 420, 467, 468, 471, and 120B/34 of the India Penal Code and Sections 66(B), 66(C), 66(D) and 84(C) of the I.T. Act.
Learned counsel for the petitioner has further submitted that it is alleged that he has confessed his guilt and the following items have been recovered from his possession :-
1.Blue Colour Vivo Android Mobile, IMEI No.864433065075912, 864433056075904 Jio Mob NO.8825219412, Airtle Mob No.9934236888.
2.Golden Colour MI Android Mobile IMEI No.-869444039329420, 86944039329436, Jio Mob.No.9304102830, 7919835203
3.Black Colour Samsung Keypad Mobile IMEI No.357143082913580, 357144082913588
4.Black Colour HP Laptop Serial No.5CG6390TM4 Learned counsel for the petitioner has further submitted that in the present case altogether 11 accused persons have been enlarged on bail and one of the accused has been granted anticipatory bail by Co-ordinate Bench of this Court, as such, the petitioner may also be enlarged on bail.-2-
Considering the rival submissions, learned counsel for the State is directed to file a counter-affidavit within a period of four weeks with regard to material collected during investigation, the evidence with regard to transaction of money and the criminal antecedent report of the petitioner.
List this case after four weeks along with B.A. Nos. 6546 of 2021 and 6674 of 2021 and other bail applications arising out of same FIR.
Sandeep/ (Kailash Prasad Deo, J.)