Jharkhand High Court
Prakash Mahali @ Prakash Mohli vs The State Of Jharkhand ... Opposite ... on 3 August, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 2214 of 2018
----
Prakash Mahali @ Prakash Mohli ... Petitioner
-versus-
The State of Jharkhand ... Opposite Party
----
CORAM : HON'BLE MR. JUSTICE ANANDA SEN
----
For the Petitioner : Mr. Nityanand Prasad Choudhary, Advocate
For the State : Mr. Vikash Kishore, A.P.P.
----
10/ 03.08.2018 Heard learned counsel for the parties.
Supervising Officer, the Deputy Superintendent of Police is present to assist the learned A.P.P. appearing for the State.
Petitioner is an accused for allegedly committing the offence punishable under Sections 414, 419, 420, 467, 468, 471, 120B of the Indian Penal Code and Sections 66(B)(C)(D) of the Information Technology Act, in connection with Narayanpur Police Station Case No. 256 of 2017 corresponding to G.R. No. 1302 of 2017, pending in the Court of learned Sub Divisional Judicial Magistrate, Jamtara.
Learned counsel for the petitioner submits that the petitioner has not transacted any amount nor there is transfer by electronic means. He submits that in his bank account money has come from his brother.
Learned A.P.P. appearing for the State assisted by the Supervising Officer, the Deputy Superintendent of Police, opposes the prayer for bail of the petitioner and submits that with the SIM which was seized from the possession of this petitioner, two e-wallets, namely, mtabzo and paytm were created. Paytm e-wallet so created is in the name of Phocal Kumari, who is not related with this petitioner. It has come that transactions have been made in the e-wallets through cards. This primarily suggests that transactions have been made at the behest of this petitioner.
In view of the aforesaid facts, I am not inclined to grant bail to the petitioner. Accordingly, prayer for bail of the petitioner, abovenamed, in connection with Narayanpur Police Station Case No.256 of 2017 corresponding to G.R. No.1302 of 2017, pending in the Court of learned Sub Divisional Judicial Magistrate, Jamtara, is hereby rejected.
Appearance of the Supervising Officer, the Deputy Superintendent of Police is dispensed with.
This application stands dismissed.
( Ananda Sen, J.) Kumar/Cp-03