Izhar Alam vs The State Of Jharkhand ... Opp. Party
2026 Latest Caselaw 1784 Jhar

Jharkhand High Court

Izhar Alam vs The State Of Jharkhand ... Opp. Party on 11 March, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                                      [2026:JHHC:6460]
                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                B.A. no. 1541 of 2026

                   Izhar Alam, aged about 23 years, son of Hathim Miyan,
                   resident of Village Raghunathpur, P.O. and P.S. Khaga, District
                   Deoghar, Jharkhand.                      ... Petitioner
                                           Versus

                  The State of Jharkhand                        ...      Opp. party


        Coram:    HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

                  For the Petitioner      : Mr. A.K.Choudhary , Adv.
                  For the State          : Mr. Shailendra Kr. Tiwari, Spl. PP




02 / 11.03.2026

Heard the parties.

The petitioner has been made accused in connection with Deoghar (Cyber) P.S. Case No. 170 of 2025, registered for the offences under Sections 319(2), 318(4), 338, 336(3), 340(2) & 61(2) of the Bharatiya Nyaya Sanhita, 2023 and Section 66 B, 66C, 66D & 84 C of the Information Technology Act.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in commission of cybercrime by posing himself as Phone Pe officer and two mobile phones and three sim cards were seized from the possession of the petitioner which were used in creating several E- wallets. It is submitted that the allegation against the petitioner is false and no victim has been traced out in this case so far. It is further submitted by learned counsel for the petitioner that the petitioner has no criminal antecedent, as mentioned in paragraph 14 of the bail application. It is next submitted that the petitioner has been in jail custody since 20.12.02025, as mentioned in para 16 of this bail application.

It is next submitted by learned counsel for the petitioner that the petitioner is ready and willing to co-operate with the trial of the case and chargesheet has been submitted against the petitioner in this case and no witness has been examined as yet, hence, the petitioner may be admitted to regular bail.

Learned Spl. P.P. opposed the prayer for regular bail .

Considering submissions of learned counsels and the facts as stated above, I am inclined to release the petitioner on bail. Hence, the court below is directed to release the petitioner 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 Special Judge, Cybercrime Cases, Deoghar in connection with Deoghar (Cyber) P.S. Case No. 170 of 2025 with the condition that the petitioner will co-operate with the trial of the case and will furnish mobile phone number and photocopy of the Aadhar Card in the court below with an undertaking that he will not change the mobile phone number during the trial of the case.

(ANIL KUMAR CHOUDHARY, J.)

Dated 11.03.2026 Smita/-