Jharkhand High Court
Brijmohan Kumar Saw @ Brijmohan vs The State Of Jharkhand .... .... .... ... on 28 January, 2025
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No.598 of 2025
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Brijmohan Kumar Saw @ Brijmohan, aged about 27 years, son of Raju Saw, resident of - House No.466, Jaridih Bich Bazar, Gurudwara Gali, P.O. + P.S.- Jaridih, Dist. Bokaro.
.... .... .... 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. Rahul Ranjan, Advocate For the State : Mr. Shailendra Kr. Tiwari, Spl. P.P
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Order No.06 Dated- 28-01-2025 Heard the parties.
Apprehending his arrest in connection with Sadar P.S. Case No.101 of 2024 instituted under Sections 419, 420, 467, 468, 471 of the Indian Penal Code and Section 66 (C), 66 (D) of the I.T. Act, 2000, 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 co-accused persons were involved in online Satta games for cheating money of others and the petitioner is one of the persons who was monitoring the said Satta games. It is submitted that the allegation against the petitioner is false. Drawing attention of this Court towards para-14 of the instant bail application, learned counsel for the petitioner submits that the petitioner has no criminal antecedent. It is next submitted that the persons inimical to the petitioner and his family members, have falsely implicated the petitioner in this case to harass him. It is lastly submitted that the petitioner undertakes 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 below within six weeks from today and in the event of his arrest or surrendering, he will be enlarged on bail on depositing Rs.10,000/- 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 J.M.- IV, Ranchi in connection with Sadar P.S. Case No.101 of 2024 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 482 (2) of the Bharatiya Nagarik Suraksha Sanhita, 2023.
(Anil Kumar Choudhary, J.) Animesh/