Alok Kumar Mandal @ Alok Mandal vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 2563 Jhar

Jharkhand High Court

Alok Kumar Mandal @ Alok Mandal vs The State Of Jharkhand ... Opposite ... on 1 April, 2026

                                                           2026:JHHC:9147



    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            B.A. No.125 of 2026

    Alok Kumar Mandal @ Alok Mandal, aged about 23 years, S/o-
    Badri Mandal, R/o-Vill-Bhandaro, P.O. + P.S.-Margomunda, Dist.
    Deoghar                                   ...     Petitioner
                                Versus
    The State of Jharkhand                    ...     Opposite Party

Coram: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

    For the Petitioner         : Mr. Rahul Ranjan, Adv.
    For the State              : Mr. Shailendra Kumar Tiwari, Spl.PP

 Order No.03/Dated- 01.04.2026
          Heard learned counsel for the petitioner and learned Spl.P.P.

    2.    The petitioner has been made an accused in connection with

    Deoghar Cyber P.S. Case No.145 of 2025 registered for offences under

    Sections 111(2)(b), 111(3), 111(4), 319(2), 318(4), 338, 336(3), 340(2) &

    61(2) of the B.N.S., 2023 and Section 66(B), 66(C), 66(D) & 84(C) of I.T.

    Act, which is pending in the Court of Learned Addl. Sessions Judge-II-

    cum-Special Judge, Cyber Crime Court, Deoghar.

    3.    It has been alleged that on secret information, a raid was

    conducted in the forest area and petitioner along with other co-accused

    persons were apprehended on the spot.

    4.    Learned counsel for the petitioner submits that petitioner is

    innocent and has falsely been implicated in the case of cyber-crime. It is

    further submitted that the petitioner is in custody since 30.10.2025

    having no criminal antecedent and nothing incriminating article has

    been recovered from the possession of the petitioner showing his

    involvement in the alleged offence. Learned counsel adds that similarly

    situated co-accused person namely Imamul Ansari has already been

    granted bail by the co-ordinate bench of this Court in B.A. No. 166 of

    2026. Hence, the petitioner may be admitted to bail.

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                                                        2026:JHHC:9147



5.    Learned Spl.P.P. has opposed the prayer for bail of the petitioner.

6.    Considering the facts and circumstances of the case, the nature of

allegation against the petitioner and period of custody undergone by

the petitioner, I find substance in the contentions raised on behalf of

petitioner. Therefore, the prayer for bail of the petitioner is allowed on

furnishing bail bond of Rs.20,000/- (Rupees Twenty thousand) with two

sureties of the like amount each to the satisfaction of Learned Addl.

Sessions Judge-II-cum-Special Judge, Cyber Crime Court, Deoghar in

connection with Deoghar Cyber P.S. Case No.145 of 2025.

7.    Accordingly, this Bail Application is allowed.



                              (Pradeep Kumar Srivastava, J.)


01.04.2026

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