Narayan Mandal vs The State Of Jharkhand ...... Opp. Party
2026 Latest Caselaw 1705 Jhar

Jharkhand High Court

Narayan Mandal vs The State Of Jharkhand ...... Opp. Party on 10 March, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                     2026:JHHC:6190

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                B.A. No.1266 of 2026

    Narayan Mandal, aged about 22 years, son of Late
    Babulal Mandal @ Ashok Mandal, resident of Village
    Lataiya, P.O Sinduri, P.S. Narayanpur, District Jamtara,
    Jharkhand.                          ...... Petitioner

                              Versus
    The State of Jharkhand                       ......       Opp. Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Md. Zaid Ahmed, Advocate For the State : Mr. P. D. Agrawal, Spl.P.P

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02/Dated: 10th March, 2026

1. Heard learned counsel for the applicant and learned counsel for the State.

2. The applicant, who is in custody since 15.11.2025, has approached this Court for grant of regular bail in connection with Jamtara Cyber Crime P.S. Case No.67 of 2025, registered for the offence under Sections 111(2)(b)/ 317(2)/ 317(4)/ 317(5)/ 319(2)/ 318(4)/ 338/ 336(3)/ 340(2)/ 3(5) of the B.N.S., 2023, Sections 66(B)/ 66(C)/ 66(D) of the I. T. Act and Section 42(3)(e) of the Telecommunication Act, 2023.

3. It has been submitted by the learned counsel for the applicant that complete set of F.I.R along with its enclosures have been annexed with the present bail application and there is no suppression on his/ her part.

Innocence of the applicant has been claimed and undertaking has been given for participation in the trial. It has been submitted that this applicant has been falsely implicated in the present case. It has further been submitted that the investigation is complete and charge has already been framed on 09.03.2026. On the above basis, prayer for bail has been made.

4. On the other hand, learned counsel for the State has opposed the prayer for bail.

5. Considering the period of custody and the fact that the investigation is complete, I am inclined to enlarge the applicant on bail. Accordingly, the applicant is directed to be released on bail, on his furnishing bail bond of Rs.10,000/- (Ten thousand)

2026:JHHC:6190

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.67 of 2025, on the condition that one of the bailors will be the pairvikar of this case and this applicant will report once in a month before the concerned police station, till the conclusion of trial and the applicant will also submit self attested photocopy of his Aadhaar Card and his mobile number before the learned trial court which he will always keep active and will not change it during pendency of this case without prior permission of the court.

(Rajesh Kumar, J.) 10th March, 2026 Ravi-Chandan/-

Uploaded on 11.03.2026