Sangit Kumar vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 1699 Jhar

Jharkhand High Court

Sangit Kumar vs The State Of Jharkhand ... Opposite ... on 10 March, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                                         ( 2026:JHHC:6313 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      B.A. No.1250 of 2026
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Sangit Kumar, aged about 21 years, son of Govind Mahto @ Govind Yadav, Resident of Village Dordbari, P.O. & P.S.-Mohanpur, District-Deoghar.

                                          ...           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. Ankit Kumar, Advocate For the State : Mr. Ajay Kr. Pathak, Addl.P.P.

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Order No:-02 Dated:-10-03-2026 Heard the parties.

The petitioner has been made accused in connection with Deoghar (Cyber) P.S. Case No.149 of 2025 registered for the offences punishable under Section 111(2)(b), 111(3), 111(4), 319(2), 318(4), 338, 336(3), 340(2), 61(2) of the B.N.S., 2023 and Section 66B, 66C, 66D & 84C of the Information Technology Act.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in cybercrime and a mobile phone with sim card recovered from the possession of the petitioner was found to be used in creation of several e-wallets. It is next submitted that so far, no victim has been traced out in connection with this case. It is submitted that the allegation against the petitioner is false. It is next submitted that the co-accused has been granted bail by the co- ordinate bench of this Court vide order dated 25.02.2026 in B.A.435 of 2026. It is next submitted that the petitioner undertakes that he will co- operate with the trial of the case. It is next submitted that the charge sheet has been submitted in this case. It is lastly submitted that the petitioner has been in custody since 16.11.2025 as is evident from para-12 of the instant bail application. Hence it is submitted that the petitioner be released on bail.

Learned Addl.P.P. opposes the prayer for bail. Considering the facts of this case, the above-named petitioner is directed to be enlarged 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 Additional Sessions Judge-II-cum-Cyber Crime, Deoghar in connection with Deoghar (Cyber) P.S. Case No.149 of 2025 with the condition that he will co-operate with the trial of the case and furnish his mobile number and photocopy of the Aadhar Card in the court below with an undertaking that he will not change his mobile number during the trial of the case.

(Anil Kumar Choudhary, J.) 10/03/2026 Abhiraj/