SAHIR ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 11/1/2023, has approached this Court for grant of regular bail in connection with Cyber Crime P.S. Case No.01 of 2023 (Cyber Case No.18 of 2023) registered for the offence under Ss. 414, 419, 420, 467, 468, 471 and 120B IPC and Sec. 66(B)(C)(D) of the I.T. Act.

(3.) The applicant is an accused of committing cyber-crime.