Saroj Kumar Das vs The State Of Jharkhand ... ... Opposite ...
2026 Latest Caselaw 1600 Jhar

Jharkhand High Court

Saroj Kumar Das vs The State Of Jharkhand ... ... Opposite ... on 27 February, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                        2026:JHHC:5973

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       B.A No. 1027 of 2026
Saroj Kumar Das, aged about 21 years, son of Mahavir Das, resident of
Village Tandheri (Malmala), PO Haripur Kolwa, PS Pathrol, District Deoghar,
Jharkhand                                        ... ... Petitioner(s)
                                   Versus
The State of Jharkhand                                   ... ... Opposite Party(s)
CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN
For the Petitioner(s)     : Mr. Prathik, Advocate
                            Mr. Ritu Raj, Advocate
For the State             : Mr. Shailendra Kumar Tiwari, Spl. PP
                             --------

th Order No. 02/Dated: 27 February 2026

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 the Bharatiya Nyaya Sanhita, 2023 and under Sections 66 (B), 66 (C), 66(D) & 84(C) of the Information Technology Act in connection with Deoghar (Cyber) PS Case No. 151 of 2025.

3. Learned counsel for the petitioner submits that the petitioner is innocent and has not committed any offence. He submits that co-accused namely, Anup Kumar Das in B.A No. 1029 of 2026 has been granted bail by the Co-ordinate Bench of this Court today itself. He submits that the petitioner is in custody since 19.11.2025 as such the petitioner may be enlarged on bail.

4. Learned Spl. PP opposes the prayer for bail of the petitioner.

5. Having regard to the allegation made against the petitioner coupled with the fact that co-accused in B.A No. 1029 of 2026 has been granted bail by the Co-ordinate Bench of this Court and the petitioner is in custody since 19.11.2025, I am inclined to enlarge the petitioner on bail. Accordingly, the petitioner, above-named, 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

2026:JHHC:5973

Additional Sessions Judge-II-cum-Special Judge, Cyber Crime Cases, Deoghar in connection with Deoghar (Cyber) PS Case No. 151 of 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 witness and shall co-operate in trial and if any adverse report will come against the above-named petitioner, learned trial Court shall be at liberty to cancel the bail of the above-named petitioner.

7. Accordingly, the instant bail application stands allowed.

(Deepak Roshan, J.) 27th February 2026 Amit Uploaded on 28/02/2026