Ranjan Kumar Mishra vs The State Of Jharkhand .... .... ... on 11 April, 2023

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Jharkhand High Court

Ranjan Kumar Mishra vs The State Of Jharkhand .... .... ... on 11 April, 2023

Bench: Rajesh Kumar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           B.A. No.2936 of 2023
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Ranjan Kumar Mishra .... .... Petitioner(s)/Applicant(s) Versus The State of Jharkhand .... .... Opposite Party

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner(s)/Applicant(s) : Mr. Suraj Kishore Prasad, Adv.

For the State                            : Mrs. Kumari Rashmi, A.P.P.
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02/Dated: 11th April, 2023

       I.A. No.3218 of 2023

1. The present interlocutory application has been filed for grant of provisional bail for treatment of his wife.

2. Heard learned counsel for the applicant and learned counsel for the State.

3. The applicant who is in custody since 23.07.2022 has approached this Court for grant of provisional bail in connection with Gonda P.S. Case No.71 of 2022, registered for the offence under Sections 420 and 511 of the Indian Penal Code and under Section 66(D) of the I.T. Act. Now the case is pending in the court of learned Judicial Magistrate, 1st Class-XXI, Ranchi.

4. It appears that the applicant is accused of committing cyber-crime. There is allegation regarding the impersonation of the then Chief Justice of the Jharkhand High Court.

5. It has been submitted by the learned counsel for the applicant(s) that complete set of FIR along with its enclosure have been annexed with this bail application and there is no suppression on his/her part.

6. Learned counsel for the applicant has submitted that his wife has suffered cardiac arrest and she needs treatment for which she has taken appointment in Vellore and there is nobody in the family to look after her and for that purpose the prayer for provisional bail has been made.

7. Learned counsel for the State has opposed the prayer for bail.

8. Considering the above reason, the applicant, named above, is directed to be released on provisional bail for two weeks from the date of receipt/production of a copy of this order, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand Only) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate, 1st Class-XXI, Ranchi in connection with Gonda P.S. Case No.71 of 2022, subject to condition that the applicant(s) will submit self-attested photocopy/photocopies of his/her/their Aadhaar Card(s) and also submit his/her/their mobile number(s) before the learned court below which he/she/they will always keep active and will not change it during pendency of this case without prior permission of the court.

9. Further, the petitioner is directed to surrender on or before 28.04.2023.

B.A. No.2936 of 2023

1. Put up this case on 01.05.2023.

(Rajesh Kumar, J.) Amar/-

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