Jharkhand High Court
Sandeep Yadav vs The State Of Jharkhand ..... Opp. Party on 24 July, 2021
Author: Kailash Prasad Deo
Bench: Kailash Prasad Deo
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Criminal Miscellaneous Jurisdiction)
B.A. No. 6474 of 2021
1. Sandeep Yadav
2. Munna Kumar Yadav ..... Petitioners
Versus
The State of Jharkhand ..... Opp. Party
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CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing)
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For the Petitioners : Mr. Lalit Yadav, Advocate. For the State : Mr. Shailendra Kr. Tiwari, Spl.P.P.
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02/Dated: 24/07/2021 Heard, learned counsel for the petitioners, Mr. Lalit Yadav and learned counsel for the State, Mr. Shailendra Kumar Tiwari, Spl.P.P. Learned counsel for the petitioners has submitted that though there are some defect(s) in the bail application as pointed out by the Stamp Reporter, but he will remove the defect(s) within 30 days after the physical court starts and the bail application may be heard, as it is a regular bail application of the petitioners, who are in custody.
Considering the same, this Court is inclined to hear the instant bail application on merits, but with condition that petitioners shall remove the defect(s) within 30 days after the physical court starts.
Joint Registrar (Judicial) is directed to ensure the compliance of this order after the physical court starts so as to remove the defect(s).
Learned counsel for the petitioners has submitted that the petitioners have prayed for grant of regular bail in connection with Deoghar Cyber P.S. Case No. 22/2021, for the offences registered under Sections 419, 420, 467, 468, 471, 120B, 34 of I.P.C. and Section 66(B), 66(C), 66(D) & 84(C) of the Information Technology Act.
Learned counsel for the petitioners has submitted that though from the possession of petitioner - Sandeep Yadav, Vivo Android mobile with SIM, Samsung Keypad mobile with SIM and Vananchal Gramin Bank (SBI) ATM card and from the possession of petitioner
- Munna Yadav, Infinix Android mobile with SIM were recovered, -2- but nothing incriminating has been recovered from them to connect the same with any transfer of money.
Learned Special Public Prosecutor for the State seeks some time to file detail counter affidavit.
Considering the same, State counsel is directed to file counter affidavit within a period of four weeks with regard to material collected during investigation, recovery made from the possession or house of the petitioners. If any material connected with regard to cheating, regarding statement of the victim or transfer of money in the account of the petitioners or their relative or any OTP to their mobile is found, the same shall be filed before this Court along with criminal antecedent report of the petitioners.
Put up this case after four weeks along with B.A. No. 6523/2021.
(Kailash Prasad Deo, J.) Sunil-Jay/