Jharkhand High Court
Tannu Kumar Mahato @ Radh Kurmi Tannu ... vs State Of Jharkhand. ............ Opp. ... on 27 January, 2022
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 15131 of 2021
Tannu Kumar Mahato @ Radh Kurmi Tannu Mahto
@ Radh Kurmi Tanu Mahto @ Tannu Kr. Mahto @ Tannu
@ Tannu Mahto @ Tannu.......... Petitioner
Versus
State of Jharkhand. ............ Opp. Party
......
Coram: Hon'ble Mr. Justice Ananda Sen
Through:-Video Conferencing
......
For the Petitioner : Mr. S.K.Mahto, Advocate
For the State : Mr. A.K.Tiwary, A.P.P.
......
3/27.01.2022 The lawyers have no objection with regard to the proceeding,
which has been held through video conferencing today at 10.30 A.M. They have no complaint in respect to the audio and video clarity and quality.
Defects, pointed out by the office, are hereby ignored for the present.
Heard learned counsel appearing for the petitioner and the learned counsel for the State and have gone through the impugned order.
The petitioner is praying for grant of bail as he is in custody since 11.10.2021, for allegedly committing offence punishable under Sections 295A of the Indian Penal Code and Section 67 of the I.T. Act.
This is a case where this petitioner has forwarded an obscene Face Book post.
From the report it is apparent that this petitioner is not the creator of the said post, rather he has only forwarded the same.
Considering the period of custody and the fact that this petitioner is a student and has only forwarded the said post and is not the creator of the same, I am inclined to enlarge the petitioner on bail. Accordingly, petitioner named above, is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of A.C.J.M., Bermo at Tenughat in connection with Nawadih P.S. Case No. 79 of 2021 (G.R. No. 1231/2021).
(Ananda Sen, J) Mukund/-cp.3