[Cites 6, Cited by 0]
Jharkhand High Court
Tabarak Ansari vs The State Of Jharkhand on 17 March, 2026
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (SJ) No.484 of 2025
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Tabarak Ansari, aged about 49 years, son of Amin Ansari,
resident of Village Karmatanr Basti, P.O. and P.S. Karmatanr,
District Jamtara, Jharkhand .... .... .... Appellant
Versus
The State of Jharkhand .... .... .... Respondent
With
Cr. Appeal (SJ) No.330 of 2025
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Mukesh Kumar Das @ Mukesh Kr. Das, aged about 40 years, son
of Dharam Das, resident of village Shitalpur, P.O. and P.S.
Karmatanr, District Jamtara, State Jharkhand-815352
.... .... .... Appellant
Versus
The State of Jharkhand .... .... .... Respondent
With
Cr. Appeal (SJ) No.408 of 2025
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Azad Ansari, aged about 35 years, son of Ayub Mian @ Ayyub
Ansari, resident of village: Sindarjori, P.O. and P.S. Jamtara, Dist:
Jamtara .... .... .... Appellant
Versus
The State of Jharkhand .... .... .... Respondent
With
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Rajaul Ansari, aged about 30 years, son of Murtaj Ansari, resident
of Village Dharampur, P.O. Madanadih, P.S. Narayanpur, District
Jamtara, Jharkhand .... .... .... Appellant
Versus
The State of Jharkhand .... .... .... Respondent
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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Appellants : Md. Zaid Ahmed, Advocate
Mrs. Jasvindar Mazumdar, Advocate
Mr. Pran Pranay, Advocate
Ms. Kehkashan Afsheen, Advocate
For the State : Mr. Rajneesh Vardhan, Addl. P.P.
Mr. Naveen Kr. Ganjhu, Addl. P. P.
Mr. Shailendra Kr. Tiwari, Spl. P. P.
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Order No:-10 Dated:-17-03-2026
I.A. No.4315 of 2025 in Cr. Appeal (SJ) No.484 of 2025 with
I.A. No.7104 of 2025 in Cr. Appeal (SJ) No.330 of 2025 with
I.A. No.5578 of 2025 in Cr. Appeal (SJ) No.408 of 2025 with
I.A. No.4363 of 2025 in Cr. Appeal (SJ) No.421 of 2025
Heard the parties.
Learned counsel for the appellants submits that these interlocutory
applications have been filed with the common prayer to suspend the
sentence dated 21.03.2025 passed by the learned Special Judge, Cyber
Crime, Jamtara in connection with Cyber Case No.12 of 2019 arising out of
Jamtara Cyber Crime P.S. Case No.40 of 2018 whereby and where under
each of the appellants have been convicted of the offences punishable
under Sections 419, 420 and 120B of the Indian Penal Code and Section 66
(D) of the Information Technology Act and each of them have been
sentenced as under:-
Offence u/s Sentence Fine Default
419 of I.P.C. R.I. for two years Rs.10,000/- S.I. for two
months
420 of I.P.C. R.I. for four years Rs.25,000/- S.I. for three
months
120B of R.I. for one year Rs.10,000/- S.I. for one
I.P.C. month
66 (D) of R.I. for three years Rs.10,000/- S.I. for two
I.T. Act months
Learned counsel for the appellants submits that it has also been
ordered that all the sentences were to run concurrently. It is next
submitted that all the appellants along with the co-accused persons were
on bail on the date of judgment i.e., 19.03.2025 and all the appellants have
been in custody during the trial and after conviction taken together for
more than sixteen months. It is further submitted that the appellants have
very good grounds to agitate in these appeals and there is no likelihood of
the hearing of these appeals in near future. It is also submitted that the
appellants undertake to co-operate with the hearing of these appeals.
Hence, it is submitted that the appellant be enlarged on bail.
Considering the facts of the case, the appellants, named above, are
directed to be released on bail till disposal of these appeals on furnishing
bail bond of Rs.25,000/-(Rupees twenty five thousand) each with two
sureties of the like amount each to the satisfaction of learned Special
Judge, (Cyber Crime), Jamtara in connection with Cyber Case No.12 of
2019 arising out of Jamtara Cyber Crime P.S. Case No.40 of 2018 with the
condition that they will co-operate with the hearing of these appeals.
Accordingly, these Interlocutory Applications are allowed.
(Anil Kumar Choudhary, J.)
Cr. Appeal (SJ) No.484 of 2025 with Cr. Appeal (SJ) No.330 of
2025 with Cr. Appeal (SJ) No.408 of 2025 with Cr. Appeal (SJ)
List these appeals under the heading 'Hearing' before the
appropriate Bench.
(Anil Kumar Choudhary, J.)
Dated- 17.03.2026-Animesh/
