Uttam Kumar Das vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 1608 Jhar

Jharkhand High Court

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

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                                          ( 2026:JHHC:5961 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      B.A. No.1002 of 2026
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Uttam Kumar Das, aged about 26 years, son of Mithu Das, resident of Village-Gopalpur, P.O. + P.S.-Jasidih, District-Deoghar, (Jharkhand).

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

CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioner : Mr. Arvind Kr. Choudhary, Advocate : Mr. Prathik, Advocate For the State : Ms. Amrita Kumari, Addl.P.P.

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Order No:-02 Dated:-27-02-2026 Heard the parties.

The petitioner has been made accused in connection with Deoghar (Cyber) P.S. Case No.152 of 2025 registered for the offences punishable under Section 319(2), 318(4), 338, 336(3), 340(2), 61(2) of the B.N.S., 2023 and Section 66B, 66C, 66D & 84C of the Information Technology Act.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in cybercrime and two mobile phones and two sim cards have been recovered from the petitioner. It is submitted that the allegation against the petitioner is false. It is next submitted that the co-accused has been granted bail. It is next submitted that there is no victim of the case. It is then submitted that the petitioner undertakes that he will co-operate with the trial of the case and will not annoy or disturb the informant or witnesses of the case. It is next submitted that the petitioner has no criminal antecedent as has been mentioned in para-14 of this bail application. It is lastly submitted that the petitioner has been in custody since 20.11.2025 as is evident from para-15 of the instant bail application. Hence it is submitted that the petitioner be released on bail.

Learned Addl.P.P. opposes the prayer for bail. Considering the facts of this case, the above-named petitioner is directed to be enlarged 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 Additional Sessions Judge-II-cum-Cyber Crime, Deoghar in connection with Deoghar (Cyber) P.S. Case No.152 of 2025 with the condition that he will co-operate with the trial of the case and furnish his mobile number and photocopy of the Aadhar Card in the court below with an undertaking that he will not change his mobile number and will not annoy or disturb the informant or witnesses of the case during the trial of the case.

(Anil Kumar Choudhary, J.) 27/02/2026 Abhiraj/