Jharkhand High Court
Rajesh Mandal vs The State Of Jharkhand .... .... Opp. ... on 2 February, 2022
Author: Subhash Chand
Bench: Subhash Chand
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. NO. 15462 of 2021
Rajesh Mandal. ..... ... Petitioner
Versus
The State of Jharkhand .... .... Opp. Party
--------
CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND
------
For the Petitioner : Mr. Hemant Kumar Shikarwar, Advocate For the State : Mr. Shailendra Kumar Tiwari, A.P.P.
--------
02/02.02.2022 Heard learned counsel for the applicant and learned A.P.P. for the State.
This bail application has been filed on behalf of the applicant- Rajesh Mandal with prayer to release on bail in connection with Gorhar P.S. Case No. 38 of 2021 registered under Sections 384/420/467/468/471 of the Indian Penal Code and 66 (C) of the I.T. Act, pending in the court of J.M.,1st Class, Hazaribag.
Learned counsel for the applicant has submitted that the F.I.R. of this case was lodged against the 4 accused persons including the applicant with the allegation that the applicant along with co-accused were involved in providing scout service on the Skoka/oklute website from fake I.D. and thereby they were cheating the persons and also blackmailing victims whose obscene photographs were clicked by them and to make them viral thereby extorted money. The applicant- Rajesh Mandal was apprehended on the spot and on his pointing out also a mobile phone, cheque book, bank passbook, credit/debit cards were also seized.
Learned Counsel for the applicant has submitted that the petitioner had neither created any fake website as alleged nor he was admin of the same. There is nothing on record to show that the applicant or other accused had cheated any persons. There is no such complaint of any person against the applicant as such the allegation made in the F.I.R. are general and omnibus. The applicant has been languishing in jail since 07.09.2021.
Learned A.P.P. appearing on behalf of the State vehemently opposed the contentions made by the learned counsel for the applicant and contended that there is evidence against the applicant in regard to scouting the persons and preparing the obscene photographs of the girls and making under blackmailing them to make it viral.
In view of the submissions made and materials on record, the bail application of the applicant is hereby allowed. Let the applicant be released on bail on furnishing bail bond of Rs.20,000/-(Rupees Twenty Thousand) with two sureties of the like amount to the satisfaction of the court concerned in aforesaid case.
(Subhash Chand, J.) P.K.S.