Shree Chandrashekhar, J. - (1.) The petitioner is seeking bail in Ranchi (Sadar) P.S.Case No.178 of 2017 corresponding to G.R. No.1865 of 2017, which was registered for offences under sections 408/420/34 IPC and for offences under sections 65/66/66(B) of Information Technology Act, 2000.
(2.) Heard Mr. D.K. Prasad, the learned counsel for the petitioner, Mr. Azeemuddin, the leaned APP and Mr. Vishal Kumar Tiwary, the learned counsel for the informant.
(3.) Contention raised on behalf of the petitioner is that there is no legal evidence collected during the course of investigation which would prima-facie disclose his involvement in the case.;