Ramjan Ansari @ Guddu vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 1712 Jhar

Jharkhand High Court

Ramjan Ansari @ Guddu vs The State Of Jharkhand ... Opposite ... on 10 March, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                              2026:JHHC:6256

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            B.A. No.1290 of 2026
                                   -----
           Ramjan Ansari @ Guddu, son of Majid Miyan, resident of village
           Brahmsoli, PO Palojori and PS Palojori, District Deoghar, Jharkhand
                                                              ... Petitioner(s).
                                   Versus
           The State of Jharkhand                        ... Opposite Party(s).

           CORAM        :      SRI ANANDA SEN, J.

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           For the Petitioner(s)    : None
           For the State            : Mr. Prabhu Dayal Agrawal, APP

                                    .........

02 /10.03.2026: This bail application has been filed under Sections 483 & 484 of BNSS, 2023 wherein, prayer has been made for grant of bail as he is in custody for allegedly committing offence punishable under Sections 319(2), 318(4), 338, 336(3), 340(2), 61(2) of the Bharatiya Nyaya Sanhita and Section 66(B), 66(C), 66(D) and 84(C) of the I.T. Act.

2. No one appears on behalf of the petitioner.

3. Heard, learned counsel for the State and have also gone through the impugned order.

4. Learned APP opposes the prayer for bail.

5. The petitioner is in custody since 20.12.2025.

6. Since the mobile phone recovered from the possession of this petitioner was used for committing cyber-crime which is apparent from the impugned order as links of the mobile number were found in the NCCRP portal/Pratibimb Portal and IMEI number of the mobiles recovered from the petitioner shows online financial fraud, I am not inclined to grant privilege of bail to the petitioner.

7. Accordingly, the prayer for bail of the petitioner in connection with Deoghar Cyber PS Case No. 170 of 2025,

2026:JHHC:6256

pending in the Court of learned Additional Sessions Judge II cum Cyber Crime Special Court, Deoghar stands rejected.

8. Accordingly, this bail application is dismissed.

9. The petitioner is at liberty to renew his prayer for grant of bail, after framing of the charge.

(ANANDA SEN, J.)

10.03.2026 Tanuj/CP-3

Uploaded on 11.03.2026