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Judgment
Heard learned counsel for the parties through V.C.
As prayed for by learned counsel for the petitioners, the defects pointed out by the Registry are hereby ignored.
The instant application has been preferred by the petitioners for grant of regular bail in connection with Cyber P.S. Case No.01 of 2020 registered under Sections 419, 420, 467, 468, 471, 34 Indian Penal Code and Section 66 (C) (D) of the Information Technology Act pending in the court of learned Additional Sessions Judge-II, Jamshedpur.
Learned counsel for the petitioners submits that the petitioners have been falsely implicated in this case on mere suspicion. He further contended that a co-accused namely Rahul Kumar Keshari @ Rahul Keshri has been granted anticipatory bail by a Coordinate Bench this Court and another co-accused Rahul Kumar Mishra has been granted regular bail by a coordinate Bench of this Court in B.A. No. 2688/20 and the allegations as leveled against the petitioners are on similar footing.
Learned A.P.P. for the State opposes the prayer for bail.
Having regard to the fact that co-accused having similar allegation has been granted bail; the petitioners are directed to be released on bail. At present the petitioners shall be released on furnishing personal bail bond of Rs. 5,000/- (Five thousand only), thereafter when the lockdown period is over, the petitioners shall furnish bail bond of Rs.10,000/- (ten thousand only) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-II, Jamshedpur in connection with Cyber P.S. Case No.01 of 2020 within a period of one month from the date of lifting of lockdown.
The petitioners shall appear on each and every date during trial before the learned trial court whenever the functioning of regular court begins. Till then, the petitioners shall register his presence before the concerned police station fortnightly failing which the learned trial court shall be at liberty to cancel his bail.
With the aforesaid directions this bail application is allowed and disposed of.