Rakib Ansari vs The State Of Jharkhand ....Opp. Party
2026 Latest Caselaw 2198 Jhar

Jharkhand High Court

Rakib Ansari vs The State Of Jharkhand ....Opp. Party on 20 March, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

                                                                       2026:JHHC:7808


            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              B.A. No. 662 of 2026
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Rakib Ansari, aged about 29 years, s/o. Ramjan Ansari, R/o. village Barmatra, P.O. + P.S. Sarwan, Dist. Deoghar. ....Petitioner Versus The State of Jharkhand ....Opp. Party

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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Mr. Rahul Ranjan, Advocate For the Opp. Party : Mr. S.K. Tiwari, Spl. P.P.

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03/ 20.03.2026 Heard learned counsel for the parties.

2. The instant bail application has been preferred by the petitioner for grant of regular bail for the offences registered under Sections 111(2)(b), 111(3), 111(4), 319(2), 318(4), 338, 336(3), 340(2), 61(2) of B.N.S. and Sections 66B, 66C, 66D and 84(C) of I.T. Act.

3. Learned counsel for the petitioner submits that petitioner is innocent and has been falsely implicated in this case. He further submits that petitioner has neither any concern with any occurrence related to cyber crime nor has any concern with the co-accused. He further submits that one of the co-accused namely Dineshwar Yadav has been enlarged on bail by a Co-ordinate Bench of this Court vide order dated 09.03.2026 in B.A. No. 1136 of 2026. He further submits that petitioner is languishing in custody since 01.12.2025; as such, the petitioner may be enlarged on bail. Learned counsel further submits that the petitioner is ready to abide by every condition imposed by this court.

4. Learned Spl. P.P. for the State opposes the prayer for bail of the petitioner.

5. Having regard to the facts of the case and looking to the allegation against the petitioner coupled with the fact that co-accused having same and similar allegation has been granted bail by this Court; I am inclined to enlarge the petitioner on bail. Accordingly, the petitioner is directed to be released on bail on furnishing bail bond of Rs.20,000/- (Rupees Twenty Thousand only) with two sureties of the

2026:JHHC:7808

like amount each to the satisfaction of learned Additional Sessions Judge-II-cum-Cyber Crime, Special Court, Deoghar, in connection with Deoghar Cyber P.S. Case No. 160 of 2025.

6. It is made clear that the petitioner shall appear on each and every date before the learned trial court and if any adverse report will come against the petitioner, learned trial court shall be at liberty to cancel the bail of the petitioner.

(Deepak Roshan, J.) th 20 March, 2026 kunal/-

Uploaded on 23.03.2026