Hussain Ansari @ Md. Hussain Ansari vs The State Of Jharkhand
2025 Latest Caselaw 4997 Jhar

Jharkhand High Court

Hussain Ansari @ Md. Hussain Ansari vs The State Of Jharkhand on 21 April, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Appeal (SJ) No.332 of 2025
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Hussain Ansari @ Md. Hussain Ansari ......Appellant Versus The State of Jharkhand ......Respondent

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. A.K. Choudhary, Advocate For the State : Mr. Shailendra Kr. Tiwari, Spl.PP ......

Order No.02/21.04.2025 I.A. No.4377 of 2025 This Criminal Appeal has been filed on behalf of the appellant by challenging the judgment of conviction and sentence dated 21.03.2025 passed in Cyber Crime Case No.113 of 2020 arising out of Palojori P.S. Case No. 177 of 2018 by Sri Ashok Kumar, No.III, learned Addl. Sessions Judge-II-cum-Special Judge, Cyber Crime Cases, Deoghar by which the appellant has been convicted for the offence under Section 66-C of the Informant Technology Act and sentenced to undergo imprisonment for three (03) years and to pay the fine of Rs.1,00,000/-

However, the learned Court below has acquitted the appellant for the offences under Sections 419/34, 420/34, 467/34, 468/34, 471/34, 120(B) of IPC and Section 66(B), 66(C), 66(D) and 84(C) of I.T. Act.

2. I.A. No. 4377 of 2025 has been filed on behalf of the appellant for confirmation of provisional bail granted to the appellant vide order dated 21.03.2025 till 20.04.2025.

3. On the other hand, learned APP raised objection.

4. Under the circumstances, the provisional bail granted to

the appellant namely Hussain Ansari @ Md. Hussain Ansari by the learned Court below vide order dated 21.03.2025 is hereby confirmed.

5. Thus, I.A. No.4377 of 2025 is allowed and stands disposed of.

6. Admit.

7. Call for the legible scanned copy of Lower Court Records.

(Sanjay Prasad, J.) Nishant/-