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Jharkhand High Court
Anil Kumar vs The State Of Jharkhand ... ... Opp. Party on 16 February, 2026
Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
2026:JHHC:4328
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 10145 of 2025
Anil Kumar, aged about 29 years, son of Ramakant Singh, resident of
village Khaspur, P.O. Kachi, P.S. Patna Rural, District Patna, Bihar
... ... 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. Manish Kumar, Advocate
For the State : Mr. Shailendra Kumar Tiwari, Advocate
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th
03/16 February 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 05.07.2025 in connection with Ranchi Cyber P.S. Case No.
77 of 2025 for the offence registered under Sections 111, 318(2), 318(3),
318(4), 319(2), 336(2), 336(3), 338, 340(2) and 61(2) of the Bharatiya
Nyaya Sanhita and Sections 66(B), 66(C) and 66(D) of the Information
Technology Act, now said to have been pending in the court of learned
Additional Judicial Commissioner-II-cum-Special Judge, Cyber Crime,
Ranchi.
3. The learned counsel for the petitioner has submitted that the
petitioner has been falsely implicated in cyber-crime, which is alleged to
be linked with a Chinese app relating to commission of offence. He
submits that the charge-sheet has been submitted against the petitioner.
4. He submits that the petitioner is innocent and he has no criminal
antecedent.
5. The learned counsel for the petitioner has referred to the bail orders
passed by the Co-ordinate Bench of this Court in the case of co-accused in
B.A. No. 10284/2025; B.A. No. 11919/2025; B.A. No. 9370 of 2025;
B.A. No. 11385/2025; B.A. No. 9068/2025 and B.A. No. 10782/2025 and
2026:JHHC:4328
has submitted that the co-accused have been enlarged on bail and the case
of the petitioner is on similar footing. He submits that the petitioner may
be enlarged on bail.
6. Learned counsel for the opposite party-State, while opposing the
prayer, has submitted that in the case diary, the Whatsapp chat amongst
the persons involved in the crime have been recorded. He submits that the
details of the bank account etc. was forwarded by the petitioner to one
Sunny Kumar @ Sunny Yadav, then it was forwarded to others including
Gaurav Kumar.
7. The learned counsel for the opposite party-State has submitted that
the crime linkage of account based on whatsapp chat between Sunny
Kumar @ Sunny Yadav and the petitioner has also been recorded in the
case diary in paragraph 66. He submits that the petitioner may not be
enlarged on bail.
8. To this, the learned counsel for the petitioner has submitted that
Sunny Kumar @ Sunny Yadav has been enlarged on bail by this Court
and Pradeep Kumar has also been enlarged on bail and the case of the
petitioner is on similar footing.
9. Considering the aforesaid submissions and the fact that the co-
accused have been enlarged on bail whose case appear to be on similar
footing as that of the petitioner and that the petitioner is in custody since
05.07.2025 and the charge-sheet has been submitted, 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 the learned Additional Judicial Commissioner-II-cum-
Special Judge, Cyber Crime, Ranchi, in connection with Ranchi Cyber
P.S. Case No. 77 of 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.
2026:JHHC:4328
(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
below 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 below.
10. The instant bail application is allowed with the aforesaid conditions.
11. 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: 16.02.2026
Uploaded On: 16.02.2026
Mukul/-
