CHHOTU MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant bail application has been preferred by the petitioner for grant of regular bail for the offences registered under Ss. 419/420/34 of the IPC and Sec. 66(C), 66(D) of I.T. Act.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in this case only for the reason that he was standing at the place of occurrence. He further submits that he is a railway employee and has nothing to do with the cybercrime. He further submits that the co-accused has already been granted bail by this Court vide order dtd. 8/9/2023 in B.A. No.7837 of 2023 and the petitioner is lying in judicial custody since 24/5/2023.