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Jharkhand High Court
Tanveer Ansari @ Annar Ansari vs The State Of Jharkhand ... Opposite ... on 10 March, 2026
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
( 2026:JHHC:6325 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 1180 of 2026
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Tanveer Ansari @ Annar Ansari, aged about 25 years, son of
Ajij Miyan, resident of Village-Pindari, P.O.-Gopibandh, P.S.-
Sarath, Dist.-Deoghar (Jharkhand) ... Petitioner
Versus
The State of Jharkhand ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioner : Mr. Sudhansu Kr. Deo, Advocate
For the State : Mrs. Lily Sahay, Addl. P.P.
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Order No.02 Dated- 10.03.2026
Heard the parties.
The petitioner has moved this Court for grant of bail in
connection with Deoghar Cyber P.S. Case No.171 of 2025
registered for the offences punishable under sections 319(2)/
318(4)/338/336(3)/340(2)/61(2) of the B.N.S., 2023 and under
Section 66B/66C/66D/84(C) of I.T. Act.
The learned counsel for the petitioner submits that the
allegation against the petitioner is that the petitioner was involved
in cybercrime by posing himself to be a phone-pe customer care
officer and by giving false promise of lottery, was deceiving
gullible persons. It is further submitted that the allegations against
the petitioner are all false and so far, no victim has been traced out
in connection with the alleged offence. It is further submitted that
except recovery of one mobile phone and sim card, no
incriminating material has been recovered from the possession of
the petitioner. It is then submitted that the petitioner has been in
custody since 22.12.2025 as has been mentioned in paragraph no.
13 of the bail application. It is next submitted that the petitioner
has no criminal antecedent as has been mentioned in paragraph
no. 10 of the bail application and charge sheet has been submitted
in this case. It is next submitted that the petitioner undertakes to
cooperate with the trial of the case and further undertakes that he
will not annoy or disturb the witnesses of the case in any manner
during the trial of the case. Hence, it is submitted that the
petitioner be admitted to bail.
The learned Addl. P.P. opposes the prayer for bail.
Considering the submissions of the counsels and the fact as
discussed above, I am inclined to enlarge the abovenamed
petitioner on bail. Accordingly, the petitioner is directed to be
released 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 A.S.J.-II-cum-Special Judge, Cyber
Crime Cases, Deoghar, in connection with Deoghar Cyber P.S.
Case No.171 of 2025 with the condition that the petitioner will
cooperate with the trial of the case and will furnish his mobile
number and a copy of his Aadhar Card in the court below with the
undertaking that he will not change his mobile number during the
trial of the case, with further condition that he will not annoy or
disturb the witnesses of the case in any manner during the trial of
the case.
(Anil Kumar Choudhary, J.)
10.03.2026
Gunjan-
