Sarfuddin Ansari vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 1596 Jhar

Jharkhand High Court

Sarfuddin Ansari vs The State Of Jharkhand ... Opposite ... on 27 February, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                 ( 2026:JHHC:5849 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
              B.A. No. 968 of 2026
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Sarfuddin Ansari, aged about 34 years, son of Badruddin Mian, resident of Village-Dhawa, P.O. & P.S.-Palojori, 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. A.K. Kashyap, Sr. Advocate : Mr. Anurag Kashyap, Advocate For the State : Mr. Naveen Kr. Ganjhu, Addl. P.P.

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Order No.02 Dated- 27.02.2026

Heard the parties.

The petitioner has moved this Court for grant of bail in connection with Deoghar Cyber P.S. Case No.164 of 2025 registered for the offences punishable under sections 111(2)(b)/ 111(3)/ 111(4)/ 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 Senior Advocate appearing for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in committing online fraud and cybercrime and the mobile handsets recovered from the petitioner shows that the same was used in creation of several e-wallets. It is further submitted that the allegations against the petitioner are all false and there is no victim in the case. It is also submitted that charge sheet has been submitted in the case. It is then submitted that the petitioner has been in custody since 07.12.2025 as has been mentioned in paragraph no. 17 of the bail application and has no criminal antecedent as has been mentioned in paragraph no. 15 of the bail application. It is next submitted that the petitioner undertakes to cooperate with the trial of the case and further undertakes that he will not annoy or disturb the witnesses of the case in any manner during the trial of the case. Hence, it is submitted that the petitioner be admitted to bail.

The learned Addl. 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.164 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, with further condition that he will not annoy or disturb the witnesses of the case in any manner during the trial of the case.

(Anil Kumar Choudhary, J.) 27.02.2026 Gunjan-