Sudam Mandal vs The State Of Jharkhand
2023 Latest Caselaw 1656 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      B. A. No. 1125 of 2023
        Sudam Mandal        .                 .... .. ... Petitioner(s)
                            Versus
        The State of Jharkhand.              .. ... ...Opp. Party(s)
                                  With
                     B. A. No. 1335 of 2023
        Bishnu Prasad Mandal @ Bishnu Mandal            .... .. ... Petitioner(s)
                            Versus
        The State of Jharkhand.              .. ... ...Opp. Party(s)

        ...........

CORAM : HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY .........

For the Petitioners : Mr. Sabyasanchi, Advocate For the State : Mr. S. K. Tiwari, SPP ......

03/ 19.04.2023. Both the aforesaid bail applications arising out of common FIR, as such, both are being heard together and disposed of by this common judgment.

Petitioners above-named who are in custody have moved this Court for grant of regular bail in connection with Jamtara Cyber Crime P.S. Case No.74 of 2022 registered under Sections 413, 414, 419, 420, 467, 468, 471, 120(B) of the Indian Penal Code and under Sections 66(B)(C)(D) of the I.T. Act.

Heard the parties.

It is submitted by learned counsel for the petitioner (in B. A. No. 1125 of 2023) that except seizure of two mobile phones, there is no incriminating material against him and he has no criminal antecedents.

It is submitted by learned counsel for the petitioner (in B. A. No. 1335 of 2023) that except seizure of two mobile phones, there is no incriminating material against him.

Learned SPP for the State has vehemently opposed the prayer. It is submitted that so far petitioner in B. A. No. 1335 of 2023 is concerned, it is submitted that as per Paras, 43, 44, and 46 of the case diary, it has come that there were suspicious transactions of huge amount from his Bank account which was linked with his Mobile Phone and he has one criminal antecedent.

Considering the submissions of learned counsel and the fact as discussed above, the bail application of the petitioner (in B. A. No. 1125 of 2023) is allowed. Accordingly, the petitioner (Sudam Mandal shall be released on bail on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned Court below.

Considering the gravity of offence, criminal antecedent and materials on record, I am not inclined to enlarge the petitioner in (B. A. No. 1335 of 2023) on regular bail and accordingly, the prayer for regular bail of petitioner (Bishnu Prasad Mandal @ Bishnu Mandal) is rejected.

(Gautam Kumar Choudhary, J.)

Sandeep/

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