Jharkhand High Court
Sirajuddin @ Md. Serajuddin vs The State Of Jharkhand .... .... Opp. ... on 20 July, 2022
Author: Subhash Chand
Bench: Subhash Chand
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 7440 of 2022
Sirajuddin @ Md. Serajuddin ...... ..... Petitioner
Versus
The State of Jharkhand .... .... Opp. Party
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND
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For the Petitioner : Mr. Shailesh, Advocate
For the State : Mr. Rakesh Ranjan, A.P.P
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4/20.07.2022 Heard learned counsel for the applicant and learned APP for
the State.
The bail application has been filed on behalf of the abovenamed applicant with a prayer to release on bail in connection with Bankmore P.S. Case No.107/2022 under sections 386/387/109/120B/420/467/468/471 of the IPC, pending in the court of learned C.J.M., Dhanbad.
Learned counsel for the applicant has submitted that FIR of this case was lodged against 8 named accused including the applicant and unknown persons with these allegations that the informant police officer while investigating the case in regard to extortion demand of Rs.1 crore and Rs. 5 lacs per month from doctor Sameer Kumar, Suyash Clinic, Bankmore, Dhanbad by one Chotu Singh, the member of the gang of notorious extremists Aman Singh on virtual mobile no.8276853726 to whatsapps and sanha was entered on 02.04.2022. During investigation it was found that the alleged virtual SIM was having three ID address in which Mother SIM No. 8276853726 was used in the name of Ayesha Khatoon. The said Ayesha Khatoon had stated that the SIM was purchased from Ahat Communications near Talikhola Masjid, Tosia, Kolkata, West Bengal, the proprietor of which was Sirajuddin. On detection from technical cell it was revealed that call demanding extortion of Rs.1 Crore at a time and further 5 lacks per month was made from virtual number of SIM No. 8276852726, as such it showed the involvement of several co-accused. The applicant has been assigned the role of selling the said SIM.
Learned counsel for the applicant has further submitted that the applicant is innocent and has been falsely implicated in this case on the sole ground that the SIM was sold by him. It was sold after receiving the proper ID and the same was activated as per rules. The applicant has no concern with the alleged offence and he has been languishing in jail since 06.05.2022.
Learned APP for the State vehemently opposed the contentions made by the learned counsel for the applicant.
In view of the submissions made and the materials on record, the bail application of the applicant is allowed. Let the applicant be released on bail on furnishing bail bond of Rs.25,000/- (Rupees twenty five thousand) with two sureties of like amount to the satisfaction of the court concerned in the aforesaid case.
(SUBHASH CHAND, J.) tarun