Jharkhand High Court
Md. Zafar Ansari vs The State Of Jharkhand .... .... .... ... on 27 November, 2021
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No.8689 of 2021
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Md. Zafar Ansari .... .... .... Petitioner
Versus
The State of Jharkhand .... .... .... Opposite Party
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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioner : Mr. Mahesh Kr. Sinha (2), Advocate
For the State : Mr. Shailendra Kr. Tiwari, Spl.P.P
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Order No.02 Dated- 27.11.2021
Heard the parties through video conferencing.
Apprehending his arrest in connection with Giridih (Cyber) P.S. Case No.01 of 2021 instituted under Sections 414, 419, 420, 467, 468, 471, 120 (B), 201 of the Indian Penal Code and Section 66 (B), 66 (C), 66 (D) of I.T. Act, the petitioner has moved this Court for grant of privileges of anticipatory bail.
Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in commission of cyber- crime and in criminal conspiracy with the co-accused persons, he has got transferred Rs.35,000/- by cyber fraud. It is submitted that the allegation against the petitioner is false. Drawing attention of this Court towards para-09 of the instant bail application, learned counsel for the petitioner submits that the petitioner has no criminal antecedent. It is lastly submitted that the petitioner is ready and willing to co-operate with the investigation of the case and to furnish sufficient security including cash security. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail.
Learned Spl.P.P appearing for the State opposes the prayer for anticipatory bail of the petitioner.
Considering the submissions of learned counsels and the facts and circumstances stated above, I am inclined to grant privileges of anticipatory bail to the petitioner. Accordingly, the petitioner is directed to surrender in the Court of learned Additional Sessions Judge-II-cum Special Judge Cyber Case, Giridih within six weeks from today and in the event of his arrest or surrendering, he will be enlarged on bail on depositing Rs.35,000/-(Rupees thirty five thousand) as cash security and on furnishing bail bond of Rs.25,000/- (Twenty five thousand) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-II-cum Special Judge Cyber Case, Giridih in connection with Giridih (Cyber) P.S. Case No.01 of 2021 with the condition that he will co-operate with the investigation of the case and appear before the investigating officer as and when noticed by him and furnish his mobile number and photocopy of the Aadhar Card with an undertaking that he will not change his mobile number during the pendency of the case and further conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Anil Kumar Choudhary, J.) Animesh/