Jharkhand High Court
Fayaj Ansari @ Faiyaz Ansari vs The State Of Jharkhand ... ... Opposite ... on 18 February, 2022
Author: Ambuj Nath
Bench: Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 636 of 2022
Fayaj Ansari @ Faiyaz Ansari ... ... Petitioner
- Versus -
The State of Jharkhand ... ... Opposite Party
------
CORAM: - HON'BLE MR. JUSTICE AMBUJ NATH
-----
For Petitioner : Mr. Soumitra Baroi, Advocate
For the State : Mr. S. K. Tiwari, A.P.P
---
The matter was taken up through Video Conferencing. Learned counsel for the parties had no objection with it and submitted that the audio and video qualities are good.
02/18.02.2022 Heard the Parties.
Petitioner has been made an accused in connection with Dhanbad Cyber Crime P.S. Case No. 19/2021, corresponding to Cyber Case No. 32/2021, registered under Sections 419, 420 of the Indian Penal Code and Sections 66C, 66D of the I.T. Act, pending in the Court of learned Additional Sessions Judge-II, Cum-Special Judge-CBI, Cum-Special Judge(Cyber Crime Cases & Electricity Act Cases, Dhanbad.
It appears that earlier bail application of this petitioner was rejected with a direction to expedite the trial. It was submitted that the informant and two other witnesses have been examined and they have turned hostile. It was further submitted that the petitioner is in custody since 07.07.2021. It appears that Rs.3,87,150/- was pilfered from the account of informant. It further appears that during the course of investigation it transpired that some of the pilfered amount was transferred to the account of this petitioner. However the informant has himself turned hostile as submitted by the learned counsel for the petitioner.
Regard being had to the facts and circumstance of the case, the petitioner named above, is directed to be released on bail on furnishing bail bond of Rs. 20,000/- (Twenty Thousand only) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-II, Cum- Special Judge-CBI, Cum-Special Judge(Cyber Crime Cases & Electricity Act Cases, Dhanbad in connection with Dhanbad Cyber Crime P.S. Case No. 19/2021, corresponding to Cyber Case No. 32/2021.
(Ambuj Nath, J.) Saurabh