Pramod Mandal vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 2225 Jhar

Jharkhand High Court

Pramod Mandal vs The State Of Jharkhand ... Opposite ... on 20 March, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                 ( 2026:JHHC:7956 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
              B.A. No. 181 of 2026
                       ------

Pramod Mandal, aged about 35 years, Son of Badri Mandal, resident of Village Jhagrahi, P.O. & P.S. -Sarath, District - Deoghar, Jharkhand.

                                        ...           Petitioner
                               Versus
     The State of Jharkhand             ...         Opposite Party
                                ------

CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

------

For the Petitioner : Mr. Lalit Yadav, Advocate For the State : Mr. Shailendra Kr. Tiwari, Spl. P.P.

------

Order No.04 Dated- 20.03.2026

Heard the parties.

The petitioner has been made accused in connection with Deoghar (Cyber) P.S. Case No.124 of 2025 registered for the offences punishable under Section 319 (2), 318 (4), 336 (3), 338, 340 (2), 61 (2) of the B.N.S., 2023 and Section 66B, 66C, 66D and 84C of the Information Technology Act.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in cybercrime by indulging in online financial fraud. It is further alleged that the mobile phone recovered from the possession of the petitioner, as per the C.D.R; has been used in creation of several e-Wallets. It is submitted that the allegation against the petitioner is false. It is then submitted that the petitioner has been in custody since 04.09.2025, as has been mentioned in para-01 of the bail application. It is also submitted that co-accused, with similar allegations, has already been admitted to bail by this Court vide order dated 17.02.2026 passed in B.A. No.10458 of 2025. It is then submitted that the petitioner undertakes that he will co- operate with the trial of the case. Hence it is submitted that the petitioner be released on bail.

The learned Spl Addl. 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 Additional Sessions Judge-II-cum-Special Judge, Cyber Crime, Deoghar in connection with Deoghar (Cyber) P.S. Case No.124 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.) 20.03.2026 Sonu/