GANESH MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned senior counsel for the applicant and learned counsel for the State.

(2.) The applicant who is in custody since 13/9/2022 has approached this Court for grant of regular bail in connection with Jamtara Cyber P.S. Case No.59 of 2022, registered for the offence under Ss. 414, 419, 420, 467, 468, 471 and 120-B of the Indian Penal Code and under Ss. 66(B) (C) (D) of the I.T. Act.

(3.) It appears that the applicant is accused of committing cyber-crime.