Sabbir Ansari vs The State Of Jharkhand .... .... ...
2026 Latest Caselaw 1783 Jhar

Jharkhand High Court

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

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                            [2026:JHHC:6450]
IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 B.A. No.1539 of 2026
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Sabbir Ansari, aged about 19 years, S/O- Pahlu Mian, R/O Village - Uper Bhithra, P.O. + P.S.- Karmatar, District- Jamtara .... .... .... Petitioner Versus The State of Jharkhand .... .... Opposite Party

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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioner : Mr. Rahul Ranjan, Advocate For the State : Mr. Shailendra Kr. Tiwari, Spl. P.P

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Order No.02 Dated- 11-03-2026 Heard the parties.

The petitioner has been made accused in connection with Jamtara Cyber Crime P.S. Case No.72 of 2025 registered for the offences punishable under Section 111(2)(b), 317(2), 317(4), 317(5), 318(4), 319(2), 336(3), 338, 340(2), 3(5) of the B.N.S., 2023 and under Section 66B, 66C and 66D of the I.T. Act and under Section 42 (3)(e) of the Telecommunications Act, 2023.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in commission of cybercrime and two mobile sets with SIM cards have been recovered which have been used to create several e-wallets. It is submitted that the allegation against the petitioner is false. Drawing attention of this Court towards para- 22 of the instant bail application, learned counsel for the petitioner submits that the petitioner has no criminal antecedent. It is further submitted that there is no victim in connection with this case as yet. It is also submitted that the co-accused, with similar allegations, has already been admitted to bail by this Court vide order dated 10.03.2026 passed in B.A. No.1261 of 2026. It is then submitted that the petitioner undertakes that he will co-operate with the trial of the case. It is lastly submitted that the petitioner has been in custody since 09.12.2025 as has been mentioned in para-22 of the instant bail application. Hence it is submitted that the petitioner be released on bail.

Learned Spl. 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 Special Judge, Cyber Crime, Jamtara in connection with Jamtara Cyber Crime P.S. Case No.72 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.) Dated- 11.03.2026-Animesh/