Siraj Ansari vs The State Of Jharkhand .... .... ...
2026 Latest Caselaw 1779 Jhar

Jharkhand High Court

Siraj Ansari vs The State Of Jharkhand .... .... ... on 11 March, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                                   2026:JHHC:6364

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          B.A. No. 11772 of 2025
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Siraj Ansari, aged about 19 years, Son of Hakim Main @ Hakim Ansari, resident of Village Tarasethiya, P.O. Bankudih & P.S. Narayanpur, District Jamtara .... .... Petitioner(s)/Applicant(s) Versus The State of Jharkhand .... .... Opposite Party

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner(s)/Applicant(s) : Mr. Ankit Kumar, Adv. For the State : Mr. Shailendra Kr. Tiwari, Spl. P.P.

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th 03/Dated: 11 March, 2026

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

2. The applicant, who is in custody since 24.10.2025, has approached this Court for grant of regular bail in connection with Jamtara (Cyber) P.S. Case No.65 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) and 3(5) of the B.N.S Act, 2023 and Sections 66(B)(C)&(D) of the Information and Technology Amendment Act, 2008 and Section 42(3)(e) of the Telecommunication Act, 2023, pending in the court of learned Special Judge, Cyber Crime, Jamtara.

3. It has been submitted by the learned counsel for the applicant(s) that complete set of FIR along with its enclosure have been annexed with this bail application and there is no suppression on his/her part.

4. Innocence has been claimed by the learned counsel for the applicant and undertaking has been given for participation in the trial. It has been submitted that the petitioner is a student and studying in Jamatara College. He has no criminal antecedent. The charge has already been framed on 26.02.2026. On the above basis, prayer for bail has been made.

5. Learned counsel for the State has opposed the prayer for bail.

6. Considering the above facts, I am inclined to enlarge the applicant on bail. Accordingly, the applicant, named above, is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand Only) with two sureties of the like amount each to the satisfaction of the learned Special Judge, Cyber Crime, Jamtara in connection with Jamtara (Cyber) P.S. Case No.65 of 2025, subject to condition that one of the bailors will be the father of this applicant. The applicant(s) will submit self-attested photocopy/photocopies of his/her/their Aadhaar Card(s) and also submit his/her/their mobile number(s) before the learned trial court which he/she/they will always keep active and will not change it during pendency of this case without prior permission of the court.

(Rajesh Kumar, J.)

Dated 11th March, 2026 Raja/Uploaded on 12.03.2026