Taslim Raja vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 1703 Jhar

Jharkhand High Court

Taslim Raja vs The State Of Jharkhand ... Opposite ... on 10 March, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                                       ( 2026:JHHC:6335 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
              B.A. No. 1261 of 2026
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Taslim Raja, aged about 24 years, S/o -Late Dakhlu Mian, R/o Village -Laharbandha, P.O.+P.S. -Karmatar, District -

    Jamtara.                         ...           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. Rahul Ranjan, Advocate For the State : Mr. Sunil Kr. Dubey, 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 Jamtara Cyber Crime P.S. Case No.72 of 2026 registered for the offences punishable under sections 111(2)(b), 317(2), 317(5), 318(4), 319(2), 336(3), 338, 340(2), 3(5) of the B.N.S., 2023 and under Section 66B, 66C and 66D of the I.T. Act and under Section 42 (3)(e) of the Telecommunications Act, 2023.

The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in commission of cybercrime and two mobile sets with sim cards have been recovered which have been used to create several e- wallets. It is further submitted that the allegations against the petitioner are all false and there is no victim in connection with this case so far. It is then submitted that the petitioner has been in custody since 09.12.2026, as has been mentioned in paragraph no. 22 of the bail application. It is further submitted that the petitioner undertakes to cooperate with the trial of the case. Hence, it is submitted that the petitioner be admitted to bail.

The learned Spl. 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 above-named 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 Special Judge, Cyber Crime, Jamtara, in connection with Jamtara Cyber Crime P.S. Case No.72 of 2026 with the condition that the petitioner will co-operate with the trial of the case and will furnish his mobile number and photocopy of the Aadhar Card with an undertaking that he will not change his mobile number during the trial of the case.

(Anil Kumar Choudhary, J.) 10.03.2026 Sonu/