Jharkhand High Court
Bibek Dan @ Vivek Dan vs The State Of Jharkhand ... ... Opposite ... on 24 February, 2022
Author: Ambuj Nath
Bench: Ambuj Nath
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 12683 of 2021
Bibek Dan @ Vivek Dan ... ... Petitioner
- Versus -
The State of Jharkhand ... ... Opposite Party
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CORAM: - HON'BLE MR. JUSTICE AMBUJ NATH
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For Petitioner : Mr. Rahul Ranjan, Advocate
For the State : Mr. S. K. Tiwari, A.P.P
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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.
04/24.02.2022 Heard the parties.
Petitioner has been made an accused in connection with Jamtara Cyber Crime P.S. Case No. 53 of 2021, registered under Sections 414, 419, 420, 467, 468, 471 and 120B of the Indian Penal Code and Sections 66(B), 66(C) and 66(D) of the I.T. Act, pending in the Court of learned Additional Sessions Judge-I, Jamtara.
It appears that petitioner was apprehended by the Jamtara Cyber Police, on the pretext that he was a cyber criminal. Two mobile phones were recovered from his possession.
During course of investigation, it transpires that several e- wallets were created using the sim cards from the mobile phone so recovered from the possession of this petitioner.
There is nothing on record to show that petitioner had solicited the information about the bank account of any person.
Regard being had to the facts and circumstances of this 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-I, Jamtara, in connection with Jamtara Cyber Crime P.S. Case No. 53 of 2021.
(Ambuj Nath, J.) Rohit