Lakhan Chourashiya vs The State Of Jharkhand ...... Opp. Party
2026 Latest Caselaw 1741 Jhar

Jharkhand High Court

Lakhan Chourashiya vs The State Of Jharkhand ...... Opp. Party on 10 March, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                         2026:JHHC:6204

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                B.A. No.1368 of 2026

    Lakhan Chourashiya, aged about 28 years, C/o Suresh
    Kumar Chourasiya, resident of Kali Mandir k pass
    member gali, tili vard, P.O & P.S - Sagar, District - Sagar,
    Madhya Pradesh.                       ...... 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 : Ms. Sharda Kumari, Advocate For the State : Mr. Manoj Kr. Mishra, A.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 05.07.2025, has approached this Court for grant of regular bail in connection with Cyber P.S. Case No.77 of 2025, registered for the offence under Sections 111/ 319(2)/ 318(2)/ 318(3)/ 318(4)/ 338/ 336(2)/ 336(3)/ 340(2)/ 61(2) of the B.N.S., 2023 and Sections 66(B)/ 66(C)/ 66(D) of the I. T. Act.

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 no criminal antecedent. Several co-accused have already been enlarged on bail by the Co-ordinate Bench of this Court. It has further been submitted that the charge has already been framed. 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 fact that no criminal antecedent has been reported against this applicant and 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) with two

2026:JHHC:6204

sureties of the like amount each to the satisfaction of learned Additional Judicial Commissioner - II -cum- Special Judge (Cyber-Crime), Ranchi, in connection with Cyber P.S. Case No.77 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