Niranjan Pandit vs The State Of Jharkhand ... ... Opp. Party
2026 Latest Caselaw 2897 Jhar

Jharkhand High Court

Niranjan Pandit vs The State Of Jharkhand ... ... Opp. Party on 9 April, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                                    2026:JHHC:10125

         IN THE HIGH COURT OF JHARKHAND AT RANCHI

                          B.A. No. 1751 of 2026

    Niranjan Pandit, son of Dasrath Pandit             ...      ...      Petitioner
                                 Versus
    The State of Jharkhand                             ...      ...     Opp. Party

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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Navin Kumar, Advocate For the Opp. Party : Mr. Shailendra Kumar Tiwari, Advocate

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th 04/9 April 2026

1. Learned counsel for the petitioner submits that the petitioner is in custody in connection with Deoghar Cyber P.S. Case No. 165/2025 for the offence 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 and Section 66(B), 66(C)/66(D) and 84(C) of the I.T. Act, now said to have been pending in the court of learned Additional Sessions Judge-II-cum- Cyber Crime Special Court, Deoghar.

2. Learned counsel for the petitioner has submitted that the petitioner is in custody since 09.12.2025 and has no criminal antecedent. He has submitted that one mobile and two SIMs have been recovered and out of that, one mobile and one SIM are in the name of the petitioner. He has further submitted that as per the counter-affidavit, only one victim has been identified and the alleged defrauded amount has been mentioned as Rs. 7,000/-.

3. Learned counsel for the opposite party has opposed the prayer. However, he submits that Rs. 9,000/- was defrauded and not Rs. 7,000/-. Other submissions made by the learned counsel for the petitioner are not in dispute.

4. After hearing the learned counsel for the parties and considering the period of custody of the petitioner since 09.12.2025 and that the petitioner has no criminal antecedent, the petitioner is directed to be enlarge on bail on

2026:JHHC:10125

furnishing bail bond of Rs. 25,000/- (Rs. 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. 165/2025, subject to 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 his single default, the learned court shall cancel the bail bond furnished by the petitioner.

(iv) The petitioner would deposit a self-attested copy of his Aadhar Card along with his Mobile Number before the learned court, which he shall 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 court.

5. The instant bail application is allowed with the aforesaid conditions.

6. Let a copy of this order along with a copy of the affidavit filed with the bail petition be communicated to the court concerned through 'e- mail/FAX'.

(Anubha Rawat Choudhary, J.) Dated: 09.04.2026 Uploaded On: 09.04.2026 Mukul/-