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Jharkhand High Court

Udit Kumar Das @ Udit Kr Das vs The State Of Jharkhand .... .... Opp. ... on 14 December, 2021

Author: Subhash Chand

Bench: Subhash Chand

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          B.A. No.13353 of 2021

          Udit Kumar Das @ Udit Kr Das                        ..... ... Petitioner
                                      Versus
          The State of Jharkhand                              .... .... Opp. Party
                                   --------

CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

------

          For the Petitioner         : Mr. Lalit Yadav, Advocate
          For the State              : Mr. S.K. Tiwari, Spl. P.P.
                                  --------

02/14.12.2021          Heard learned counsel for the applicant and learned Spl. P.P. for
          the State.

Learned counsel for the applicant undertakes to remove the defects, as pointed out by the office during course of the day.

This bail application has been filed on behalf of the applicant- Udit Kumar Das @ Udit Kr Das with prayer to release on bail in connection with Deoghar (Cyber) P.S. Case No.69 of 2021 registered under Sections 419/420/467/468/471/120-B of the Indian Penal Code and Sections 66(B)/66(C)/66(D)/84(C) of the Information Technology Act pending in the court of learned Additional Sessions Judge-II, Deoghar.

Learned counsel for the applicant has submitted that the F.I.R. of this case was lodged against the applicant and six other named accused persons with the allegations of committing cybercrime. It is alleged that two Andriod mobile phones with SIM card, one black colour HP make laptop and SBI ATM card were recovered from the possession of the applicant. There is nothing on record to show that these recovered articles were ever used in committing the cybercrime against any person. The applicant has been languishing in jail since 6th August, 2021 having no criminal antecedent.

Learned Spl. P.P. appearing on behalf of the State vehemently opposed the contentions made by the learned counsel for the applicant and contended that there is suspicious bank account transaction, which shows that the applicant was involved in commission of the cybercrime.

In view of the submissions made and material on record, the bail application of the applicant is hereby allowed. Let the applicant be released on bail on furnishing bail bond of Rs.20,000/-(Rupees Twenty Thousand) with two sureties of the like amount to the satisfaction of the court of learned Additional Sessions Judge-II, Deoghar in aforesaid case.

(Subhash Chand, J.) Rohit