Dinesh Kumar Rawani @ Dinesh Ku. Rawani vs The State Of Jharkhand ...... Opposite ... on 24 July, 2021

[Cites 9, Cited by 0]

Jharkhand High Court

Dinesh Kumar Rawani @ Dinesh Ku. Rawani vs The State Of Jharkhand ...... Opposite ... on 24 July, 2021

Bench: Kailash Prasad Deo

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
            [CRIMINAL MISCELLANEOUS JURISDICTION]

                           B.A. No. 6473 of 2021

        Dinesh Kumar Rawani @ Dinesh Ku. Rawani ...... Petitioner
                                    Versus
        The State of Jharkhand                        ...... Opposite Party
                             -----

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conference)

-----

For the Petitioner : Mr. Lalit Yadav, Advocate For the State : Mr. Shailendra Kumar Tiwari, Spl. P.P.

-----

02/Dated: 24/07/2021:

Learned counsel for the petitioner has submitted that though there are some defect(s) in the bail application as pointed out by the stamp reporter, but he undertakes to remove the defects within 30 days after the physical court starts and prayed that bail application may be heard as it is a regular bail application of the petitioner, who is in custody.

Considering the same, this Court is inclined to hear the bail application on merit but with condition that petitioner shall remove the defect(s) within 30 days after the physical court starts.

Joint Registrar (Judicial) is directed to ensure the compliance of this order. Heard, learned counsel for the petitioner and learned counsel for the State. Learned counsel for the petitioner has submitted that petitioner has prayed for grant of regular bail in connection with Deoghar Cyber P.S. Case No.09 of 2021, for the offence registered under Sections 419, 420, 467, 468, 471, 120B/34 IPC and under Sections 66B, 66C, 66D/84(c) of the I.T. Act. Learned counsel for the petitioner has further submitted that though from the possession of the petitioner:-

(i) white colour Redmi Android Mobile IMEI No.863540049428239/01, 863540049428247/01, JIO- 7479530312 Airtel 7645947677

(ii) S.B.I. Account no.35993328690,

(iii) SBI ATM Card No.6075320079488143

(iv) Allahabad ATM Card No.4321992197001987

(v) Blue and Black Colour Pulsar Bike registration number JH 15S 9984 Engine number DHYRJA 23542 Chasis No.MD2A11CY4JRA00876 were seized, but nothing incriminating has been recovered from him to connect the same with any transfer of money.

-2-

Learned Spl. P.P. for the State seeks some time to file a detail counter- affidavit.

Considering the same, State counsel is directed to file counter-affidavit within a period of four weeks with regard to material collected during investigation, recovery made from the possession or house of the petitioner. If any material connected with regard to cheating, regarding statement of the victim or transfer of money in the account of the petitioner or his relative or any OTP to their mobile is found the same shall be filed before this Court along with criminal antecedent report of the petitioner. Put up this case after four weeks along with B.A. No.6472 of 2021, B.A. No.6496 of 2021, B.A. No.6500 of 2021 and B.A. No.6503 of 2021.

(Kailash Prasad Deo, J.) Sandeep/R.S

Unlock Advanced Research with PRISMAI

Jharkhand High Court