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Jharkhand High Court
Tosib Ansari vs State Of Jharkhand ... ... Opposite ... on 13 April, 2026
Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
2026:JHHC:10584
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 11716 of 2025
Tosib Ansari, Son of Intiyaz Ansari ... ... Petitioner
Versus
State of Jharkhand ... ... Opposite Party
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Petitioner : Mr. Kaushik Sarkhel, Advocate
For the Opp. Party-State : Mr. Shailendra Kumar Tiwari, Spl.P.P.
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09/13.04.2026
1. Heard the learned counsel appearing on behalf of the parties.
2. Learned counsel for the petitioner submits that the petitioner is
in custody since 24.10.2025 in connection with Jamtara Cyber Crime
P.S. Case No. 65 of 2025, for the alleged offence registered under
Sections 111(2)(b), 317(2), 317(4), 317(5), 318(4), 319(2), 336(3),
338, 340(2), 3(5) of the B.N.S. 2023 and under Section 66 (B), (C),
(D) of the Information Technology Act and under Section 42(3)(e) of
the Telecommunication Act, 2023 pending in the court of learned
Special Judge, Cyber Crime, Jamtara.
3. Learned counsel for the petitioner submits that the charge has
been framed on 26.02.2026 and during investigation, as per his best of
knowledge, no victim has come to connect the petitioner with the
alleged offence and the petitioner has no criminal antecedent. He has
also submitted that two mobiles and two SIM cards is alleged to have
been recovered from the possession of the petitioner. Learned counsel
has further submitted that co-accused Siraj Ansari and Sahabuddin
Ansari have been enlarged on bail by co-ordinate benches of this
Court in B.A. No. 11772 of 2025 vide order dated 11.03.2026 and in
B.A. No. 11768 of 2025 vide order dated 23.03.2026.
4. Learned counsel appearing on behalf of the opposite party-State
has opposed the prayer for bail and has submitted that the bail
2026:JHHC:10584
application of another co-accused namely Aslam Ansari has been
rejected in B.A. No. 11682 of 2025 vide order dated 29.01.2026.
5. The bail application of the co-accused Aslam Ansari was
rejected on the ground that he has criminal antecedent of similar
nature vide Jamtara P.S. Case No. 01.2024. The present petitioner has
no criminal antecedent.
6. After hearing the learned counsel for the parties and
considering the fact that similarly situated co-accused has been
enlarged on bail by co-ordinate benches of this Court and the
petitioner has no criminal antecedent and as the petitioner is in
custody since 24.10.2025, the petitioner is directed to be enlarged on
bail on furnishing bail bond of Rs. 25,000/- (Rs. Twenty five
thousand) with two sureties of the like amount each to the satisfaction
of learned Special Judge Cyber Crime, Jamtara in connection with
Jamtara Cyber Crime P.S. Case No. 65 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 his 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 court below.
7. The instant bail application is allowed with the aforesaid
conditions.
2026:JHHC:10584
8. 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
'FAX/E-mail'.
(Anubha Rawat Choudhary, J.)
13.04.2026
Rakesh/-
Uploaded on:-14.04.2026
