Manwar Ansari @ Manwar vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 1730 Jhar

Jharkhand High Court

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

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                                        ( 2026:JHHC:6284 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      B.A. No.1331 of 2026
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Manwar Ansari @ Manwar, son of Ishad Miyan @ Naushad Miyan, aged about 36 years, resident of Village-Raghunathpur, Post Office- Asna and Police Station-Khaga, District-Deoghar, Jharkhand.

                                            ...           Petitioner
                                  Versus
    The State of Jharkhand                  ...          Opposite Party
                                  ------

CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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       For the Petitioner       : Mr. Lalit Yadav, Advocate
                                : Mr. Satyanshu Shubham, Advocate
       For the State            : Ms. Ruby Pandey, Addl.P.P.
                                       ------
     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.166 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 two mobile phones with sim cards recovered from the petitioner, as per the call details report the seized mobile phone was used in creation of several e-wallets on the basis of the forged sim cards. It is submitted that the allegation against the petitioner is false. It is next submitted that as yet no witnesses have been examined in the case. 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 next submitted that the petitioner has no criminal antecedent as has been mentioned in para-15 of this bail application. It is lastly submitted that the petitioner has been in custody since 10.12.2025 as is evident from para-01 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, Special Court, Deoghar in connection with Deoghar Cyber P.S. Case No.166 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/