Jharkhand High Court
Rakesh Kumar Alias Malanga vs The State Of Jharkhand on 30 August, 2017
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B. A. No. 5344 of 2017
Rakesh Kumar @ Malanga ... Petitioner
Versus
The State of Jharkhand ... Opposite Party
Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
For the Petitioner : Mr. A. K. Sinha, Adv.
For the Opposite Party : Addl. P.P.
02 / 30.08.17Apprehending his arrest, the sole petitioner has moved this Court for grant of privilege of anticipatory bail in connection with Telco P.S. Case No. 46 of 2017 (G. R. No. 593 of 2017 ) registered under Sections 66A, 66E, 67, 67A of IT Act.
Heard learned counsel appearing for the petitioner as well as learned Addl. PP for the State.
The learned counsel appearing for the petitioner submits that the allegation against the petitioner is that he has made a fake ID in the name of Raj Sharma in facebook and in the WhatsApp account connected with the mobile no. 9473384759, he has made the photo of the daughter of the informant as display picture. It has been mentioned in the FIR that print of the screen shot has been annexed with the FIR but the it is found that the same has not been filed by the petitioner along with his petition. There is further allegation against the petitioner that he edited the photograph of the daughter of the informant in photoshop in an indecent manner and after posting the same on the facebook and WhatsApp, he made wrong comments and also gave threatening.
The learned Addl. PP submits to call for the case diary. Call for the case diary from the Senior Superintendent of Police, Jamshedpur as well as court concerned and list this case after four weeks.
(ANIL KUMAR CHOUDHARY, J.) Smita/-