Jharkhand High Court
Fuleshwar Mandal vs State Of Jharkhand .... .... Opp. ... on 25 April, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 1130 of 2018
Fuleshwar Mandal .... .... Petitioner(s).
Versus
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. Kaushik Sarkhel, Advocate
For the State : A.P.P.
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07/25.04.2018
Heard learned counsel for the parties. Learned A.P.P. opposes the prayer for bail.
The petitioner is an accused for allegedly committing an offence punishable under Sections 414, 419, 420, 467, 468, 471 and 120B IPC and Section 66(B) ( C) (D) of the Information Technology Act.
Counsel for the petitioner submits that allegation is of transferring money electronically from account of several persons by Paytm and E-wallet which was done by Rohit Das who is a co-accused, not this petitioner. He submits that there are only five transactions. He submits that there is no criminal antecedent of the petitioner. However, he submits that petitioner is an accused in another case of similar nature but in that case mobile SIM which was used for illegal transaction was not recovered from the possession of this petitioner which shows that petitioner is not involved in that case.
Taking into consideration the facts, I am inclined to allow this application. Accordingly, the petitioner above named is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Jamtara in connection with Karmatar Police Station Case No. 268 of 2017 (G.R. No. 1200 of 2017).
(ANANDA SEN , J) anjali/ C.P 3