Anwar Ansari vs The State Of Jharkhand. ....Opp. Party
2026 Latest Caselaw 1592 Jhar

Jharkhand High Court

Anwar Ansari vs The State Of Jharkhand. ....Opp. Party on 27 February, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                                                  2026:JHHC:5997

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     B.A. No. 1003 of 2026
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Anwar Ansari, aged about 30 years, S/o-Rasid Miyan, R/o Village Dhawa, P.O. + P.S.-

     Paljori, District-Deoghar.                                          ....Petitioner
                                       Versus
     The State of Jharkhand.                                             ....Opp. Party
                                              ---------
CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN
                                              ---------
     For the Petitioner              : Mr. Rahul Ranjan, Advocate
     For the Opp. Party              : Mr. Subodh Kumar Dubey, A.P.P.
                                              ---------
02/Dated:-27.02.2026
     1.              Heard learned counsel 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 B.N.S. 2023 & Sections 66B, 66C, 66D and 84(C) of I.T. Act.

3. Learned counsel for the petitioner submits that the petitioner has falsely been implicated in this case and he has committed no offence as alleged in the F.I.R. He further submits that no incriminating article has been recovered from the physical possession of the petitioner and the petitioner has been arrested on mere suspicion. He further submits that the charge-sheet has been submitted and the petitioner has no criminal antecedent and the petitioner for no offence has been languishing in custody since 07.12.2025; as such, the petitioner may be enlarged on bail. He submits that the petitioner is ready to abide by every condition as imposed by this court.

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

5. Having regard to the facts of the case and looking to the allegations made against this petitioner coupled with the fact that the charge-sheet has been submitted and the petitioner is having no criminal antecedent and that the petitioner is in custody since 07.12.2025; therefore, I am inclined to enlarge this 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 like amount each to the satisfaction of learned Additional Sessions Judge-II-cum-Cyber Crime, Special Court, Deoghar in connection with Cyber P.S. Case No. 164/2025.

6. It is made clear that the petitioner shall appear on each and every date before the learned trial court and he shall not threaten any witnesses and shall co- operate in trial and if any adverse report will come against this petitioner, learned trial court shall be at liberty to cancel the bail of this petitioner.

(Deepak Roshan, J.) FEBRUARY 27, 2026 vikas/-

uploaded 28.02.2026