Chandan Kumar Das vs The State Of Jharkhand ... Opp. Party(S)
2026 Latest Caselaw 1614 Jhar

Jharkhand High Court

Chandan Kumar Das vs The State Of Jharkhand ... Opp. Party(S) on 27 February, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                              2026:JHHC:5904
             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               B.A. No. 974 of 2026
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      Chandan Kumar Das, S/o Bhagwat Das, R/o Village Lerwa, P.O. and P.S. Pathrol,
      District Deoghar, Jharkhand                 .... Petitioner(s).
                                          Versus
      The State of Jharkhand                                  ... Opp. Party(s).
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             CORAM       :    SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. A.K. Choudhary, Advocate For the State : Mr. Abhay Kr. Tiwari, AddI. P.P. .........

02/ 27.02.2026: This bail application has been filed under Sections 483 & 484 of BNSS, 2023 wherein, prayer has been made for grant of bail as he is in custody for allegedly committing offence punishable 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 and Sections 66(B), 66(C), 66(D) & 84 (C) of the Information Technology Act.

2. Heard, learned counsel for the petitioner learned counsel for the State and have also gone through the impugned order.

3. Learned AddI. P.P. opposes the prayer for bail.

4. There is an allegation that this petitioner along with others are committing cyber fraud by using mobile phones. The SIM Cards were obtained on the basis of forged documents. The mobile phones were used to call several persons for committing cheating.

5. Considering the fact, I am not inclined to grant privilege of bail to the petitioner. Accordingly, the prayer for bail of the petitioner in connection with Deoghar (Cyber) P.S. Case No.150 of 2025, pending in the Court of learned Additional Session Judge-II-cum-Special Judge, Cyber Crime Cases, Deoghar, stands rejected.

6. Accordingly, this bail application is dismissed.

7. The petitioner is at liberty to renew his prayer for grant of bail, after framing of the charge.

(ANANDA SEN, J.) 27th February, 2026 R.S./ Uploaded on 28 /02/2026