Jharkhand High Court
Chhotilal Mandal @ Chhotelal Mandal @ ... vs The State Of Jharkhand .... .... Opp. ... on 28 March, 2022
Author: Subhash Chand
Bench: Subhash Chand
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 16135 of 2021
Chhotilal Mandal @ Chhotelal Mandal @ Chhote Lol Mandal.... ... Petitioner
Versus
The State of Jharkhand .... .... Opp. Party
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND
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For the Petitioner : Mr. Pradeep Kumar, Advocate
For the State : Mrs. Vandana Bharti, A.P.P.
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04/ 28.03.2022 Heard learned counsel for the applicant and learned A.P.P. for the State.
This bail application has been filed on behalf of the applicant-Chhotilal Mandal @ Chhotelal Mandal @ Chhote Lol Mandal with prayer to release on bail in connection with Gorhar P.S. Case No. 38 of 2021 registered under Sections 384/420/467/468/471 of the Indian Penal Code and under Sections 66 (C), 67 of I.T. Act, pending in the court of the Judicial Magistrate, 1st Class, Hazaribag.
Learned counsel for the applicant has submitted that the F.I.R. of this case was lodged against four named accused persons including the applicant with these allegations that the applicant along with other co-accused were involved in providing scout service on the Skoka/oklute website from fake I.D. and thereby they were cheating the persons and also blackmailing victims whose obscene photographs were clicked by them and to make them viral thereby extorted money.
Learned Counsel for the applicant has submitted that the applicant is innocent and he had neither created any fake website as alleged nor he was admin of the same. There is nothing on record to show that the applicant or other accused had cheated any persons. Allegations made in the F.I.R. are general and omnibus.
Similarly situated co-accused Rajesh Mandal has been granted bail in B.A.No. 15462 of 2021 vide order dated 02.02.2022 by this Court and the applicant has been languishing in jail since 07.09.2021.
Learned A.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 evidence against the applicant in regard to scouting the persons and preparing the obscene photographs of the girls and blackmailing them to make it viral.
In view of the submissions made and materials 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 concerned in aforesaid case.
(Subhash Chand, J.) P.K.S.