Sohel Ansari vs The State Of Jharkhand ...... Opp. Party
2026 Latest Caselaw 1195 Jhar

Jharkhand High Court

Sohel Ansari vs The State Of Jharkhand ...... Opp. Party on 16 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                          2026:JHHC:4183

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                B.A. No.9673 of 2025

    Sohel Ansari, Aged about 24 years, Son of Rahman
    Ansari, Resident of Village Uparbhiyari, P.O Rakti & P.S. -
    Sarwan, District - Deoghar.          ...... Petitioner

                                  Versus
    The State of Jharkhand                              ......     Opp. Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Ankit Kumar, Advocate For the State : Mr. Shailendra Kr. Tiwari, Spl.P.P

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               th
04/Dated: 16        February, 2026

1. Heard learned counsel for the applicant and learned counsel for the State.

2. The applicant, who is in custody since 29.08.2025, has approached this Court for grant of regular bail in connection with Deoghar (Cyber) P.S. Case No.120 of 2025, registered for the offence 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 Sections 66(B)/ 66(C)/ 66(D)/ 84(C) of the Information & Technology (Amendment Act), 2008.

3. It has been submitted by the learned counsel for the applicant that complete set of F.I.R along with its enclosures have been annexed with the present bail application and there is no suppression on his/ her part.

Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted that this applicant has no criminal antecedent and he earns his livelihood by working in stationary shop. It has further been submitted that the investigation is complete. On the above basis, prayer for bail has been made.

4. On the other hand, learned counsel for the State has opposed the prayer for bail.

5. Considering the fact that no criminal antecedent has been reported against this applicant and the investigation is complete, I am inclined to enlarge the applicant on bail. Accordingly, the applicant is directed to be released on bail, on his furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned

2026:JHHC:4183

Additional Sessions Judge - II -cum- Cyber -Crime, Deoghar, in connection with Deoghar (Cyber) P.S. Case No.120 of 2025, on the condition that the applicant will submit self-attested photocopy of his Aadhaar Card and also submit his mobile number before the learned trial court which he will always keep active and will not change it during pendency of this case without prior permission of the court.

(Rajesh Kumar, J.) 16th February, 2026 Ravi-Chandan/-

Uploaded on 16.02.2026