Bijay Kumar Das @ Vijay Kumar Das vs The State Of Jharkhand ....Opp. Party
2026 Latest Caselaw 1677 Jhar

Jharkhand High Court

Bijay Kumar Das @ Vijay Kumar Das vs The State Of Jharkhand ....Opp. Party on 9 March, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                                   2026:JHHC:6128


           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             B.A. No. 1066 of 2026
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Bijay Kumar Das @ Vijay Kumar Das, aged about 27 years, son of Gunadhar Das, resident of village Masanjore, P.O. & P.S. Jasidih, District Deoghar, Jharkhand. ....Petitioner Versus The State of Jharkhand ....Opp. Party

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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Mr. Pratik, Advocate For the Opp. Party : Mr. Subodh Kumar Dubey, A.P.P.

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02/ 09.03.2026 Heard learned counsels 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), 336(3), 338, 340(2) & 61(2) of the Bharatiya Nyaya Sanhita, 2023 and Sections 66(B), 66(C), 66(D) & 84(C) of the Information Technology Act.

3. Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely and maliciously implicated in the instant case. Learned counsel further submits that petitioner has neither got any concern with the seized mobile and sim card nor there is any evidence to show that the petitioner was using the said mobile and sim card for committing the cyber-crime. Learned counsel further submits that co-accused namely, Bablu Ds @ Bablu Kumar Das has been granted bail by this Court vide order dated 26.02.2026 passed in B.A. No. 701 of 2026. He further submits that petitioner is languishing in custody since 14.11.2025; as such, the petitioner may be enlarged on bail. Learned counsel further submits that the petitioner is ready to abide by every condition imposed by this court.

4. Learned A.P.P. for the State opposes the prayer for bail of the petitioner.

5. Having regard to the facts of the case and looking to the allegation against the petitioner coupled with the fact that co-accused has been granted bail by this Court; I am inclined to enlarge the

2026:JHHC:6128

petitioner on bail. Accordingly, the petitioner 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 Additional Sessions Judge-II, Deoghar-cum- Special Judge, Cyber Crime Cases, Deoghar in connection with Deoghar (Cyber) P.S. Case No. 148 of 2025.

6. It is made clear that the petitioner shall appear on each and every date before the learned trial court and if any adverse report will come against the petitioner, learned trial court shall be at liberty to cancel the bail of the petitioner.

(Deepak Roshan, J.) th 9 March, 2026 kunal/-

Uploaded on 10.03.2026