Jharkhand High Court
Raju Mandal @ Raju Kumar Mandal vs The State Of Jharkhand ...... Opposite ... on 14 June, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 5017 of 2022
Raju Mandal @ Raju Kumar Mandal ...... Petitioner
Versus
The State of Jharkhand ...... Opposite party
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CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA
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For the Petitioner : Mr. Arvind Kumar Choudhary, Advocate For the State : Mrs. Vandana Bharti, A.P.P. .....
Order No.02/ Dated:14.06.2022 Heard learned counsel for the parties.
The petitioner has been made an accused in connection with Jamtara Cyber Crime P.S. Case No. 34 of 2021, for the offence under Section 414, 419, 420, 467, 468, 471 & 120 B of the Indian Penal Code read with Section 66 (B), 66(C) & 66(D) of the Information Technology Act. Learned counsel for the petitioner has submitted that petitioner is innocent and has committed no offence at all rather his name has surfaced on the basis of confessional statement of co- accused. It is further submitted that no incriminating article showing involvement in any cyber crime has been recovered from the possession of the petitioner. The petitioner is languishing in jail custody since 14.02.2022 without rhymes and reasons hence, the petitioner deserves to be enlarged on bail.
Learned A.P.P appearing on behalf of State has opposed the prayer for bail of the petitioner and submitted that there are sufficient materials against the petitioner showing his involvement in the present case, hence he does not deserve bail.
From perusal of record it transpires that above case was lodged on the basis of the confidential information received by Police Inspector Anil Kumar Nayak of Jamtara Cyber Crime P.S. that some miscreants are involved in commission of cyber-crime with mobile phone. Accordingly, raiding team was constituted and several accused persons were apprehended. It appears that name of the petitioner has been disclosed by the co-accused person and it is alleged that his mobile phone was being used in commission of cybercrime. It further appears that co-accused Pradip Kumar Mandal @ Pradip Ku. Mandal, Anil Mandal, Ramsebak Mandal, Tarun Mandal have been granted bail by a co-ordinate Bench of this Court in B.A. No. 9162 of 2021, 14316 of 2021, 9102 of 2021, 9350 of 2021 respectively.
In view of above facts and circumstances, I am inclined to release the petitioner, on bail. Accordingly, the petitioner, named above, is directed to be released on bail on furnishing of bail bond of Rs. 15,000/-(Rupees Fifteen Thousand) 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. 34 of 2021.
(Pradeep Kumar Srivastava, J.) R.K.