Manoj Ray @ Manoj Kumar Ray vs The State Of Jharkhand ...... Opp. Party
2026 Latest Caselaw 1372 Jhar

Jharkhand High Court

Manoj Ray @ Manoj Kumar Ray vs The State Of Jharkhand ...... Opp. Party on 19 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                          2026:JHHC:4937

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                B.A. No.11490 of 2025

    Manoj Ray @ Manoj Kumar Ray, Aged about 20 years,
    Son of Lakshman Ray, Resident of Village Shivnagar, P.O
    & P.S. - Mohanpur, 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. Arvind Kr. Choudhary, Advocate For the State : Mrs. Ruby Pandey, A.P.P

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               th
03/Dated: 19        February, 2026

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

2. The applicant, who is in custody since 30.07.2025, has approached this Court for grant of regular bail in connection with Deoghar (Cyber) P.S. Case No.91 of 2025, corresponding to Cyber Crime No.111 of 2025, registered for the offence under Sections 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 I. T. Act.

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 a Tiles shop. It has further been submitted that the charge has been framed on 09.09.2025. 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 Additional Sessions Judge - II -cum- Cyber Crime, Deoghar, in

2026:JHHC:4937

connection with Deoghar (Cyber) P.S. Case No.91 of 2025, corresponding to Cyber Crime No.111 of 2025, on the condition that the applicant will submit self attested photocopy of his Aadhaar Card and 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.) 19th February, 2026 Ravi-Chandan/-

Uploaded on 19.02.2026