Aajad Das vs The State Of Jharkhand ... ... Opposite ...
2026 Latest Caselaw 1778 Jhar

Jharkhand High Court

Aajad Das vs The State Of Jharkhand ... ... Opposite ... on 11 March, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                                           2026:JHHC:6382




                      IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                     B.A. No. 12061 of 2025

                   Aajad Das, aged about 25 years, Son of Haripada Das, Resident of
                   Pithakiari, Chatti, P.O. and P.S.- Nirsa, District-Dhanbad.
                                                                  ...     ...      Petitioner
                                              Versus
                   The State of Jharkhand                  ...         ... Opposite Party
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Ms. Jasvindar Mazumdar, Advocate For the Opp. Party-State :

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04/11.03.2026

1. This bail application has been filed in connection with Deoghar (Cyber) P.S. Case No. 77 of 2022, for the alleged offence registered under Sections 419, 420, 467, 468, 471, 120(B) of the Indian Penal Code and Section 66(B), 66(C), 66(D), 84(C) of the I.T. Act which is pending in the court of learned Additional Sessions Judge-II-cum-

Special Judge, Cyber Crime Cases, Deoghar.

2. Learned counsel for the petitioner seeks permission to withdraw this bail application.

3. Accordingly, this bail application is dismissed as withdrawn.

4. Let a copy of this order be communicated to the court concerned through 'FAX/E-mail'.

(Anubha Rawat Choudhary, J.) 11.03.2026 Rakesh/-

Uploaded on:-11.03.2026