Chotu Sharma @ Chotu Kumar Sharma @ ... vs The State Of Jharkhand .... .... .... ...
2026 Latest Caselaw 712 Jhar

Jharkhand High Court

Chotu Sharma @ Chotu Kumar Sharma @ ... vs The State Of Jharkhand .... .... .... ... on 4 February, 2026

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                                    2026:JHHC:2966



IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 B.A. No. 10243 of 2025
                       ------

Chotu Sharma @ Chotu Kumar Sharma @ Chhotu Sharma @ Rihan Sharma, S/o Ashok Mistry, R/o Village-Hill Road, Mihijam, P.O. & P.S.-

    Mihijam, District-Jamtara
                                        ....    .... .... Petitioner
                              Versus
    The State of Jharkhand              ....   ....  ....  Opposite Party

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioner : Mr. Pran Pranay, Advocate Mr. Kehkashan Afsheen, Advocate For the State : Mr. S.K. Tiwari, Spl.P.P. For the Informant : Md. Razaullah Ansari, Advocate

------

Order No.03 / Dated : 04.02.2026.

Heard both the sides.

This bail application has been filed on behalf of Chotu Sharma @ Chotu Kumar Sharma @ Chhotu Sharma @ Rihan Sharma who is in custody since 13.08.2025 in connection with Cyber P.S. Case No. 24 of 2025 for the offence registered under Sections 78, 351(2) & 351(3) of the BNS, Sections 66E, 67, 67(A) of the I.T. Act and Section 12 of POCSO Act, pending in the Court of learned Special Judge-POCSO Act, Giridih, is pressed into motion.

Petitioner is aged 23 years and as per the FIR, he was in touch with victim girl, aged 14 years, on her Instagram. It is alleged that by taking advantage of some of the objectionable photographs of the victim girl, this petitioner started extorting money and blackmailing the victim.

It is submitted by the learned counsel on behalf of petitioner that there is no evidence that any amount was extorted by this petitioner or he had used his own mobile or his personal Instagram to upload any objectionable photograph of the victim. It is further submitted that the police have not collected any material to substantiate the allegation of extortion and what was the nature of photograph or video which was made viral, has also not been stated.

Learned A.P.P. for the State assisted by the counsel on behalf of the informant opposed the prayer for bail. Learned A.P.P. has fairly conceded that so far as extortion of amount is concerned, it is not substantiated on the basis of any material during investigation. Learned counsel appearing on behalf of the informant submits that objectionable photographs were uploaded by using the 2026:JHHC:2966

mobile of the brother of this petitioner which was being operated by him.

Under the circumstances, the above-named petitioner is directed to be released on bail on furnishing bail bond of Rs.25,000/-(Twenty-Five Thousand) with two sureties of the like amount each to the satisfaction of the Court below.

(Gautam Kumar Choudhary, J.) Pawan/ Uploaded 04.02.2026