Jharkhand High Court
Bablu Hembrom vs The State Of Jharkhand ... ... Opposite ... on 9 August, 2021
Author: R. Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 7314 of 2021
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Bablu Hembrom ... ... Petitioner
Versus
The State of Jharkhand ... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY Through- Video Conferencing
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For the Petitioner : Mr. Pradeep Kumar, Advocate For the State : Mr. Shailendra Kr. Tiwari, Spl. P.P.
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02/09.08.2021 Heard Mr. Pradeep Kumar, learned counsel for the petitioner and Mr. Shailendra Kr. Tiwari, learned Spl. P.P. for the State.
Defect no. 9(i) as pointed out by the office is ignored. The petitioner is an accused in connection with Sadar P.S. Case No. 125/2020.
A fake account was opened at Punjab National Bank in the name of one Md. Istikhar and one fake website was also opened. It has been alleged that people were asked to donate in PM Care Relief Fund. It has further been alleged that an amount of Rs. 34,87,701.26/- was deposited in the account and the entire amount was withdrawn by transfer to different accounts.
It has been stated by the learned counsel for the petitioner that the petitioner was never a beneficiary to the amounts which were deposited in the fake account. Learned counsel further submits that the said account was not in the name of the petitioner. It has further been stated that the petitioner does not have any criminal antecedent and he is in custody since 12.06.2020.
Learned Spl. P.P. for the State has opposed the prayer for bail of the petitioner.
Regard being had to the period of custody undergone by the petitioner, he 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 learned Chief Judicial Magistrate, Hazaribag in connection with Sadar P.S. Case No. 125/2020.
(R. Mukhopadhyay, J.) Alok/-