Sanjeev Das vs The State Of Jharkhand ....Opp. Party
2026 Latest Caselaw 1547 Jhar

Jharkhand High Court

Sanjeev Das vs The State Of Jharkhand ....Opp. Party on 26 February, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                                    2026:JHHC:5749


           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             B.A. No. 9516 of 2025
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Sanjeev Das, aged about 38 years, son of Anil Das, resident of village Masanjora, P.O. and P.S. Devipur, District Deoghar.

                                                               ....Petitioner
                                  Versus
   The State of Jharkhand                                     ....Opp. Party
                                  ---------

CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Mr. Arvind Kr. Choudhary, Advocate For the Opp. Party : Mr. Santosh Kr. Shukla, A.P.P.

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064/ 26.02.2026 Heard learned counsels for the parties.

2. The instant bail application has been preferred by the petitioner for grant of regular bail for the offences registered under Sections 111(2)(b), 111(3), 111(4), 319(2), 318(4), 338, 336(3), 340(2) & 61(2) of the Bharatiya Nyaya Sanhita, 2023 and Sections 66(B), 66(C), 66(D) & 84(C) of the Information Technology (Amendment) Act, 2008.

3. Learned counsel for the petitioner submits that petitioner is innocent and has been falsely implicated in this case due to some ulterior motive. Learned counsel further submits that nothing incriminating has been recovered from the conscious possession of the petitioner and during course of investigation nothing specific has come showing the involvement of the petitioner in the alleged cyber crime. He further submits that petitioner is languishing in custody since 23.06.2025; as such, the petitioner may be enlarged on bail. Learned counsel further submits that the petitioner is ready to abide by every condition imposed by this court.

4. Learned A.P.P. for the State opposes the prayer for bail of the petitioner.

5. Having regard to the facts of the case and looking to the period of custody; I am inclined to enlarge the petitioner on bail. Accordingly, the petitioner is directed to be released on bail on furnishing bail bond of Rs.20,000/- (Rupees Twenty Thousand only) with two sureties of the

2026:JHHC:5749

like amount each to the satisfaction of learned Additional Sessions Judge-II-cum-Special Judge (Cyber Crime), Deoghar in connection with Deoghar (Cyber) P.S. Case No. 97 of 2025.

6. It is made clear that the petitioner shall appear on each and every date before the learned trial court and if any adverse report will come against the petitioner, learned trial court shall be at liberty to cancel the bail of the petitioner.

(Deepak Roshan, J.) th 26 February, 2026 kunal/-

Uploaded on 27.02.2026