Riyaj Ansari @ Riyaz Ansari vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 1315 Jhar

Jharkhand High Court

Riyaj Ansari @ Riyaz Ansari vs The State Of Jharkhand ... Opposite ... on 18 February, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                 ( 2026:JHHC:4729 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
              B.A. No. 11041 of 2025
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Riyaj Ansari @ Riyaz Ansari, aged about 19 years, s/o Sultan Miyan, r/o Village-Pathalghatiya, P.O.+P.S.-Palajori, Dist.-

     Deoghar                           ...           Petitioner
                              Versus
     The State of Jharkhand            ...          Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioner : Mr. Rahul Ranjan, Advocate For the State : Mr. S.K. Tiwari, Spl. P.P.

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Order No.03 Dated- 18.02.2026

Heard the parties.

The petitioner has moved this Court for grant of bail in connection with Deoghar Cyber P.S. Case No.118 of 2025 registered for the offences punishable under sections 319(2)/ 318(4)/338/336(3)/340(2)/61(2) of the B.N.S., 2023 and under Section 66B/66C/66D/84(C) of I.T. Act.

The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in cybercrime and was deceiving gullible persons. There is further allegation that on search of the seized mobile phone along with sim cards, the petitioner could not produce any document relating to the mobile handset or sim cards. It is next submitted that from the mobile handset recovered from the possession of the petitioner, as per the CDR report, has been used for creation of several e- wallets. It is further submitted that the allegations against the petitioner are all false and there is only one victim who has allegedly been cheated of Rs.2,400/-. It is next submitted that the petitioner has no criminal antecedent as has been mentioned in paragraph no.22 of the bail application. It is then submitted that the petitioner has been in custody since 26.08.2025, as has been mentioned in paragraph no. 22 of the bail application. It is next submitted that the petitioner undertakes to cooperate with the trial of the case. Hence, it is submitted that the petitioner be admitted to bail.

The learned Spl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to enlarge the abovenamed petitioner on bail. Accordingly, the petitioner is directed to be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned A.S.J.-II-cum Cyber Crime, Special Court, Deoghar, in connection with Deoghar Cyber P.S. Case No.118 of 2025 with the condition that the petitioner will cooperate with the trial of the case and will furnish his mobile number and a copy of his Aadhar Card in the court below with the undertaking that he will not change his mobile number during the trial of the case.

(Anil Kumar Choudhary, J.) 18.02.2026 Sonu/Gunjan-