JITU RABIDAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner has been made accused in connection with Dhanbad (Cyber) Crime P.S. Case No.32 of 2025 registered for the offence punishable under Sec. 319(2)/ 318(4)/ 338/340/ 3(5) of the B.N.S., 2023 and Sec. 66C/66D of I.T. Act and under Sec. 42 (3) (e) of Telecommunication Act. Learned Senior Advocate appearing for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in cybercrime and he has defrauded the victims Mannu Singh and Dibesh Kumar to the tune of Rs.49,980.00 and 37,873/-respectively. It is next submitted that the allegation against the petitioner is false. It is also submitted that three mobile phones with sim cards were recovered from the possession of the petitioner. It is then submitted that the petitioner has been in custody since 17/4/2025 as is evident from para-16 of the instant bail application. It is next submitted that the petitioner has no criminal antecedent as has been mentioned in paragraph no.18 of the bail application. It is further submitted that the petitioner undertakes to deposit a demand draft of Rs.49,980.00 to Mannu Singh and a demand draft of Rs.37,873.00 to Dibesh Kumar without prejudice to his defence in this case. It is lastly submitted that the petitioner also undertakes to co-operate with the trial of the case. Hence, it is submitted that the petitioner be released on bail. Learned Spl. P.P. appearing for the State opposes the prayer for bail of the petitioner. 2.Considering the facts of this case, the above-named petitioner is directed to be enlarged on bail on depositing two separate demand drafts of Rs.49,980.00 and Rs.37,873.00 to the victims namely Mannu Singh and Dibesh Kumar respectively without prejudice to his defence in this case and on furnishing bail bond of Rs.25,000.00 (Rupees twenty five thousand) with two sureties of the like amount each to the satisfaction of learned Spl. Judge, (Cyber Crime Case, Electricity Cases, Drugs and Cosmetics), Dhanbad in connection with Dhanbad (Cyber) Crime P.S. Case No.32 of 2025 with the condition that he will co-operate with the trial of the case and furnish his mobile number and photocopy of the Aadhar Card in the court below with an undertaking that he will not change his mobile number during the trial of the case. In case, the petitioner deposits the said demand drafts, the court below is directed to transmit the same to the concerned address of the victims by speed post..