[Cites 4, Cited by 0]
Jharkhand High Court
Alfaj Ansari @ Alfaz Ansari vs The State Of Jharkhand ... ... Opposite ... on 9 April, 2026
Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
2026:JHHC:10154
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 977 of 2026
Alfaj Ansari @ Alfaz Ansari, son of Sarif Mian
... ... Petitioner
Versus
The State of Jharkhand ... ... Opposite Party
---
CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
---
For the Petitioner : Mr. A. K. Kashyap, Senior Advocate
For the Opp. Party : Mrs. Nehala Sharmin, Spl. P.P.
---
03/09.04.2026 Heard the learned counsels appearing on behalf of the parties.
2. Learned Senior counsel for the petitioner submits that the
petitioner is in custody since 10.12.2025 in connection with Deoghar
(Cyber) P.S. Case No. 166 of 2025, registered under Sections
111(2)(b), 111(3), 111(4), 319(2), 318(4), 338, 336(3), 340(2) & 61(2)
of the Bharatiya Nyaya Sanhita, 2023 and sections 66B, 66C, 66D and
84(C) of the Information Technology Act, now pending in the court of
learned Additional Sessions Judge-II cum Cyber Crime Special Court,
Deoghar.
3. Learned Senior for the petitioner further submits that the
petitioner has been falsely implicated in this case and he has no
criminal antecedent. However, he has also submitted that as per the
case-diary, there is one victim and total amount of Rs. 93,769/- is
alleged to have been defrauded. The learned Senior counsel submits
that the petitioner is in custody since 10.12.2025 and charge-sheet has
already been submitted on 28.02.2026.
4. Learned counsel for the opposite party- State, on the other hand,
has opposed the prayer and has submitted that the defrauded amount
has been debited from three bank accounts of one victim by one
stroke of offence and so far as other submissions are concerned, the
same are not in dispute.
5. After hearing the learned counsel for the parties and
considering the custody of the petitioner and charge-sheet has already
been submitted and the fact that the petitioner has no criminal
2026:JHHC:10154
antecedent coupled with the fact that the co-accused has been granted
bail by this Court in B.A. No. 1283 of 2026, the petitioner is directed
to be enlarged on bail on furnishing bail bond of Rs. 25,000/-(Rupees
twenty-five thousand) with two sureties of the like amount each to the
satisfaction of the learned Additional Sessions Judge-II cum Cyber
Crime Special Court, Deoghar in connection with Deoghar (Cyber)
P.S. Case No. 166 of 2025, on the following conditions:
(i) One of the bailors would be the present pairvikar of the
petitioner.
(ii) The other bailor should be his close relative.
(iii) The petitioner will attend the court on each and every date and
on account of even single default, the learned court shall cancel the
bail bond furnished by the petitioner.
(iv) The petitioner will deposit a self-attested copy of his Aadhar
Card along with his mobile number before the learned court which he
will not change during the pendency of the case without prior
permission of the court.
(v) The petitioner shall fully co-operate with the proceedings
before the learned trial court.
6. The instant application is allowed with the aforesaid conditions.
7. Let a copy of this order be communicated to the learned court
concerned through "FAX/email".
(Anubha Rawat Choudhary, J.)
Date of Order:09.04.2026
Pankaj
Date of Uploading:09.04.2026
