Balram Kumar Das vs The State Of Jharkhand ... Opp. Party(S)
2026 Latest Caselaw 1790 Jhar

Jharkhand High Court

Balram Kumar Das vs The State Of Jharkhand ... Opp. Party(S) on 11 March, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                             2026:JHHC:6405

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              B.A. No. 1525 of 2026
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      Balram Kumar Das, S/o Karu Das, r/o Village Paniyara, P.O. & P.S. Pathrol, District
      Deoghar, Jharkhand
                                                             .... Petitioner(s).
                                         Versus
      The State of Jharkhand                              ... Opp. Party(s).
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            CORAM        :   SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Prathik, Advocate For the State : Mr. Shailesh Kr. Sinha, AddI. P.P. .........

02/ 11.03.2026: This bail application has been filed under Sections 483 & 484 of BNSS, 2023 wherein, prayer has been made for grant of bail as he is in custody for allegedly committing offence punishable under Sections 319(2), 318(4), 336(3), 338, 340(2) & 61(2) of the Bharatiya Nyaya Sanhita and Sections 66(B), 66(C), 66(D) & 84 (C) of the Information Technology Act.

2. Heard, learned counsel for the petitioner learned counsel for the State and have also gone through the impugned order.

3. Learned AddI. P.P. opposes the prayer for bail.

4. There is an allegation that this petitioner along with others is committing cyber fraud by using mobile phones. The SIM Cards were obtained on the basis of forged documents. The mobile phones were used to call several persons for committing cheating.

5. Considering the fact, I am not inclined to grant privilege of bail to the petitioner. Accordingly, the prayer for bail of the petitioner in connection with Deoghar (Cyber) P.S. Case No.163 of 2025, pending in the Court of learned Additional Sessions Judge-II-cum-Special Judge, Cyber Crime Cases, Deoghar, stands rejected.

6. Accordingly, this bail application is dismissed.

7. The petitioner is at liberty to renew his prayer for grant of bail, after framing of the charge.

(ANANDA SEN, J.) 11th March, 2026 R.S./ Uploaded on 12/03/2026