Jahangir Mian vs The State Of Jharkhand
2021 Latest Caselaw 1967 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  B. A. No. 4645 of 2021
                                    ---

             Jahangir Mian                           ...     ...         Petitioner
                                   Versus
             The State of Jharkhand                  ...     ...         Opposite Party
                                        ---
             CORAM        : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
                                    ---
             For the Petitioner     : Mr. Sudhansu Kumar Deo, Advocate

For the Opposite Party : Mr. Shailendra Kumar Tiwari, Special P.P.

---

2/21.06.2021 Heard the parties.

Defects as pointed out by the office are ignored. The petitioner is an accused in connection with Madhupur P.S. Case No. 175 of 2017 corresponding to Cyber Crime Case No. 44 of 2020.

A raid was conducted by the police in the house of the petitioner and ATM card, passbook etc. were recovered. He was suspected to be involved in cyber crime.

It appears that several co-accused persons have been granted bail by this court in B. A. Nos. 9139 of 2017 and 2928 of 2019.

The impugned order reveals that the petitioner is also an accused in Jeypore Town P. S. Case No. 162 of 2017 in the State of Orissa and it has been stated that the petitioner has not been sent up for trial in that case for which reference has been made to the judgment of the learned trial court dated 10.10.2018. The petitioner is in custody since 27.01.2021 and he seems to be aged about 71 years.

Regard being had to the above, the petitioner above named is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each, to the satisfaction of learned Additional Sessions Judge II, Deoghar in connection with Madhupur P.S. Case No. 175 of 2017 corresponding to Cyber Crime Case No. 44 of 2020, subject to the condition that one of the bailors should be a close relative of the petitioner.

(Rongon Mukhopadhyay, J)

R. Shekhar Cp 3