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Jharkhand High Court
Ajay Kumar Das vs The State Of Jharkhand ... ... Opp. Party on 16 February, 2026
Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
2026:JHHC:4329
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 10177 of 2025
Ajay Kumar Das, aged about 25 years, Son of Sudhir Das @ Sudhir Mahra,
resident of village Sagrubad, P.O. Fulchuwan, P.S. Sarath, District Deoghar,
Jharkhand ... ... 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. Arvind Kumar Choudhary, Advocate
For the Opp. Party : 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 14.08.2025 in connection with Deoghar (Cyber) P.S. Case No.
112 of 2025 for the offence registered 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) and 84(C) of the Information Technology Act, now said
to have been pending in the court of learned Additional Sessions Judge-II-
cum-Special Judge, Deoghar.
3. Learned counsel for the petitioner has submitted that the charge-sheet
has been submitted on 12.11.2025. He also submits that the petitioner has an
antecedent as disclosed in paragraph 13 of the bail application, that is,
Deoghar (Cyber) P.S. Case No. 135/2020.
4. The learned counsel has referred to the case diary and has submitted
that although it is alleged that with same IMEI Number different SIMs were
used for commission of offence, but the SIM Number, which has been
mentioned to connect the petitioner with the crime has not been recovered
from the possession of the petitioner. He has also submitted that the many of
the co-accused persons have been enlarged on bail by the learned trial court
He has placed a copy of the order dated 04.10.2025 passed by the learned
trial court. He submits that the petitioner may be enlarged on bail.
5. The learned counsel for the opposite party-State has opposed the
prayer, but has not been able to demonstrate that the SIM Number, which has
2026:JHHC:4329
been alleged to have been used from the IMEI Mobile Number recovered
from the petitioner, was also recovered from the petitioner.
6. Considering the aforesaid facts and circumstances and the fact that
the petitioner is in custody since 14.08.2025 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 Sessions
Judge-II-cum-Special Judge, Deoghar, in connection with Deoghar (Cyber)
P.S. Case No. 112 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.
(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.
7. The instant bail application is allowed with the aforesaid conditions.
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 'e-
mail/FAX'.
(Anubha Rawat Choudhary, J.)
Dated: 16.02.2026
Uploaded On: 16.02.2026
Mukul/-
