Aman Kumar Das vs The State Of Jharkhand ... Opp. Party(S)
2026 Latest Caselaw 1197 Jhar

Jharkhand High Court

Aman Kumar Das vs The State Of Jharkhand ... Opp. Party(S) on 16 February, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                 2026:JHHC:4223
           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               B.A. No. 9959 of 2025
                                          -----
     Aman Kumar Das, S/o Umesh Das, r/o Village Goyathadih, P.O. Parejori, P.S.
     Devipur, District Deoghar, Jharkhand
                                                           .... Petitioner(s).
                                          Versus
     The State of Jharkhand                              ... Opp. Party(s).
                                          ------
           CORAM        :     SRI ANANDA SEN, J.

------

For the Petitioner(s) : Mr. Sudhansu Kumar Deo, Advocate For the State : Mr. Shailendra Kumar Tiwari, Spl. P.P. .........

03/16.02.2026: This bail application has been filed under Sections 483 & 484 of

BNSS, 2023 wherein, prayer has been made for grant of bail as he is in custody for allegedly committing offence punishable under Sections 319(2), 318(4), 338, 336(3), 340(2) and 61(2) of the Bharatiya Nyaya Sanhita and Sections 66(B)/ 66(C)/ 66(D)/ 84(C) of the Information Technology Act.

2. Heard, learned counsel for the petitioner learned counsel for the State and have also gone through the impugned order.

3. There is allegation against this petitioner that he used to commit fraud by using his mobile phone and others and he is involved in cyber crime.

4. Learned counsel for the petitioner submits that two persons have been granted bail by the Trial Court itself, but the Trial Court has rejected the bail of this petitioner.

5. Learned Spl. P.P. opposes the prayer for bail.

6. After hearing the parties and after going through the record, especially the impugned order, I find that the mobile phone was recovered from the petitioner was used in other two crimes. Further, it has been noted that ten SIM Cards were used in the same mobile phone while committing the crimes.

7. Considering the aforesaid fact, I am not inclined to grant privilege of bail to the petitioner. Accordingly, the prayer for bail of the petitioner in connection with Deoghar (Cyber) P.S. Case No.114 of 2025, pending in the Court of learned Additional Sessions Judge-II- cum-Special Judge, Cyber Crime Case, Deoghar stands rejected.

(ANANDA SEN, J.) 16th February, 2026 R.S./ Uploaded on 16 /02/2026