Ankit Kumar @ Ankit Kumar Mishra vs The State Of Jharkhand ... ... Opposite ...
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Jharkhand High Court

Ankit Kumar @ Ankit Kumar Mishra vs The State Of Jharkhand ... ... Opposite ... on 27 February, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                           2026:JHHC:5953

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              B.A No. 11233 of 2025
Ankit Kumar @ Ankit Kumar Mishra, aged about 19 years, son of Arun
Mishra, Arun Kr. Mishra, Resident of Rajendra Nagar, Giridih, PO+PS-
Giridih, District-Giridih                     ... ... Petitioner(s)
                                    Versus
The State of Jharkhand                                ... ... Opposite Party(s)

CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

For the Petitioner(s)    : Mr. Ranjan Kumar Singh, Advocate
For the State            : Mr. Achinto Sen, APP
                            --------

th Order No. 05/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 351(2), 351(3), 351(4), 352 and 111(3) of the Bhartiya Nyaya Sanhita, 2023 and under Section 66 (D) of the Information Technology Act, 2000 in connection with Cyber Case No. 50 of 2025 arising out of Giridih (Muffasil) PS Case No. 248 of 2025.

3. Learned counsel for the petitioner submits that the petitioner is innocent and has not committed any offence. He submits that petitioner is not involved in any organized crime group and never extended threatening to anyone. He further submits that in this case chargesheet has been submitted and the petitioner is in custody since 27.08.2025 as such the petitioner may be enlarged on bail.

4. Learned APP opposes the prayer for bail of the petitioner.

5. Having regard to the allegation made against the petitioner coupled with fact that chargesheet has been submitted in this case and the petitioner is in custody since 27.08.2025, 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

2026:JHHC:5953

satisfaction of learned Sessions Judge-II-cum-Special Judge, Cyber Crime, Giridih in connection with Cyber Case No. 50 of 2025 arising out of Giridih (Muffasil) PS Case No. 248 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.) th 27 February 2026 Amit Uploaded on 28/02/2026