Jharkhand High Court
Md. Ayub Ansari vs The State Of Jharkhand .... .... ... on 21 October, 2022
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No.9229 of 2022
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Md. Ayub Ansari .... .... Petitioner/Applicant Versus The State of Jharkhand .... .... Opposite Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner/Applicant : Mr. Rahul Ranjan, Adv. For the State : Mr. Shailendra Kr. Tiwari, A.P.P.
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st 03/Dated: 21 October, 2022
1. Heard learned counsel for the applicant and learned counsel for the State.
2. The applicant who is in custody since 01.04.2022 has approached this Court for grant of regular bail in connection with Deoghar Cyber P.S. Case No.34 of 2022 (Cyber Crime Case No.61 of 2022), registered for the offence under Sections 419, 420, 467, 468, 471 & 120(B) of the Indian Penal Code and under Sections 66(B), 66(C), 66(D) and 84(C) of the I.T. Act.
3. It appears that the applicant is accused of committing cyber-crime.
4. Innocence has been claimed by the learned counsel for the applicant and undertaking has been given for participation in the trial. Earlier the applicant has moved for grant of bail by filing B.A. No.5502 of 2022 which has been recalled vide order dated 03.06.2022 with a liberty to approach this Court for bail after framing of the charge. Now the charge has been framed on 26.07.2022. Further, it has been submitted that the similarly situated co-accused person namely Bisak Ansari @ Md. Bisak Ansari has already been granted bail by the co-ordinate Bench of this Court in B.A. No.6174 of 2022 vide order dated 05.09.2022. On the above basis, the prayer for bail has been made.
5. Learned counsel for the State has opposed the prayer for bail.
6. Considering the above facts, the applicant, named above, is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand Only) with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge-II-cum-Special Judge, Doeghar in connection with Deoghar Cyber P.S. Case No.34 of 2022 (Cyber Crime Case No.61 of 2022), subject to condition that the applicant will 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.) Amar/-