SUJAY GOPE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Apprehending his arrest in connection with Jamtara Cyber Crime P.S. Case No.71 of 2024 instituted under Ss. 111(2)(ii)/317(2)/318(4)/ 319(2)/336(3)/338/340(2)/3(5) of the B.N.S., 2023 and Ss. 66(B)/66(C)/ 66(D) of the Information Technology Act, the petitioner has moved this Court for grant of privileges of anticipatory bail.

(3.) Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in cyber crime. It is submitted that the allegation against the petitioner is false and only mobile phone was recovered from the place of occurrence. It is next submitted that there is no allegation against the petitioner of cheating any particular person. It is further submitted that the petitioner undertakes to co-operate with the investigation of the case and to furnish sufficient security including cash security. Hence, it is submitted that the petitioner be given the privileges of anticipatory bail.