MANIR ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 7/10/2023, has approached this Court for grant of regular bail in connection with Jamtara Cyber Crime P.S. Case No.56 of 2023 registered for the offence under Ss. 414, 419, 420, 467, 468, 471, 120B IPC and Sec. 66(B), 66(C), 66(D) of the I.T. Act.

(3.) It has been submitted by the counsel for the applicant(s) that complete set of FIR/ Complaint Case along with its enclosure have been annexed with this bail application and there is no suppression on the part of the applicant(s).