P.P. Bhatt, J. - (1.) THE present petition has been filed under Sections 439 and 440 of the Code of Criminal Procedure seeking for grant of bail to the applicant in connection with G.R. Case No. 450 of 2012, arising out of Balumath P.S. Case No. 63/12 dated 4.8.12 for the alleged offence under Section 17 of the Criminal Law Amendment Act, 1908 as well as Section 66 -C of the Information and Technology Act, which is now pending in the court of of learned Sub -Divisional Judicial Magistrate, Latehar. Heard the learned counsel for the petitioner as well as the learned counsel for the State and perused the FIR and other papers, annexed to the application.
(2.) LOOKING to the allegation made against the applicant -petitioner, the role, which has been attributed in the FIR and considering the punishment provided under Section 17 of the CLA Act as well as under Section 66 -C of the Information Technology Act and also considering the facts that there is no criminal antecedent against the applicant -petitioner, the applicant -petitioner is required to be released on bail. Having regards to the facts and circumstances of the present case, the petitioner, namely, Kedar Nath Gupta is directed to be released on executing bail bonds of Rs. 10,000/ - (Rs. ten thousand) with two sureties of the like amount each to the satisfaction of the learned Sub Divisional Judicial Magistrate, Latehar in connection with G.R. Case No. 450 of 2012, arising out of Balumath P.S. Case No. 63/12, subject to the following conditions 1. that the applicant shall attend in accordance with the conditions of the bond executed under this chapter, 2. that the applicant shall not commit an offence similar to the offence of which he is accused, or suspected, of the commission of which he is suspected, 3. that the applicant shall not directly or indirectly make any inducement threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the court or to any police officer or tamper with the evidence,
(3.) THAT the applicant shall not leave India without the previous permission of the Court, and;