Goutam Bhaduri, J
1. The applicant has preferred this application for grant of bail as he is arrested in connection with Crime No.301/2017 registered in Police Station
Baikunthpur, District Korea (C.G.) for offence punishable under sections 420, 120B, 201 of Indian Penal Code, 1860 and section 66 (C) of
Information Technology Act, 2000.
2. As per the prosecution case, the applicant with the help of other co-accused extended help to the other person who were not able to operate the
ATM. Thereafter, during such process ATM card used to be changed and subsequently amount were withdrawn on the basis of original ATM card.
3. Learned counsel for the applicant submits that the similarly placed co-accused has been enlarged on bail by this Court in M.Cr.C. No.4394/2018,
therefore the applicant may also be released on bail.
4. Learned State counsel do not dispute the fact that in similar type of offence the other co-accused has been granted bail by this court on 02/07/2018
vide M.Cr.C. No.4394 of 2018.
5. Considering the fact that the applicant is in jail since 27.02.2018 and the charge-sheet in this case has been filed and further taking into that the
similarly placed co- accused has been enlarged on bail by this Court, I am inclined to release the applicant on bail.
6. Accordingly, the bail application is allowed and it is directed that the applicant shall be released on his furnishing personal bond for a sum of
Rs.25,000/- with one surety in the like sum to the satisfaction of concerned trial court for his regular appearance before it as and when directed.
