BAHRUDDIN ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsels for the parties. The petitioner is an accused in connection with Deoghar Cyber P.S. Case No. 76 of 2023 registered under Sec. 419, 420, 467, 468, 471 & 120B of the Indian Penal Code and under Sec. 66(B), 66 ( C ), 66 (D) & 84(C) of Information Technology Act pending in the court of learned Additional Sessions Judge-II cum Special Judge, Cyber Crime Cases, Deoghar.

(2.) The learned counsel for the petitioner submits two mobile phones with corresponding SIMs have been recovered from the possession of this petitioner. Counsel has further submitted that one of mobile belongs to the petitioner and another mobile has been planted by the police in order to make out a case against the petitioner. Counsel has further submitted that the petitioner is innocent and he has no criminal antecedent prior to this case and he is in custody from 3/12/2023, therefore, he may be allowed the privilege of bail. Learned counsel for the State, on the other hand, has opposed the bail petition and submitted that petitioner has been apprehended with two mobile and corresponding SIMs but the petitioner has not produced the proper document for the same.

(3.) Having heard both counsels, gone through the records of the case and in the facts and circumstances of the case, I am inclined to release the petitioner, named above, on bail, on furnishing bail bond of Rs.25,000.00(rupees twenty five thousand only) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-II cum Special Judge, Cyber Crime Cases, Deoghar in connection with Deoghar Cyber P.S. Case No. 76 of 2023, subject to the condition that the petitioner shall report to the concerned police station on every last Saturday of the month, between 01:00 and 05:00 p.m for one year, failing which or if any adverse remarks regarding his non-appearance at the police station, his bail bond shall be liable to be cancelled. Any exemption to such attendance shall be done so after direction of the learned Court below and the petitioner shall remain present on each and every date of trial before the Court below unless dispensed with by the learned Court below with further condition that the petitioner will submit his mobile number before the learned court below which he will always keep active and will not change it during pendency of this case without prior permission of the court.