Rohit Thakur vs The State Of Jharkhand ... ... Opposite ...
2026 Latest Caselaw 2343 Jhar

Jharkhand High Court

Rohit Thakur vs The State Of Jharkhand ... ... Opposite ... on 24 March, 2026

Author: Ananda Sen

Bench: Ananda Sen

                                                                        2026:JHHC:8247
                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            B.A. No.1752 of 2026
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      Rohit Thakur, son of Prabhakar Thakur, aged about 26 years,
      resident of Village-Darpa, Post Office-Sarath, and Police Station-
      Sarath, Dist-Deoghar, Jharkhand.          ... ... Petitioner(s)
                                    Versus
      The State of Jharkhand                    ... ... Opposite Party(s)
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                        CORAM : SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Satyanshu Shubham, Advocate Mr. Lalit Yadav, Advocate For the State : Mr. Sunil Kumar Dubey, APP

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th 03/ 24 March, 2026

1. This bail application has been filed under Sections 483 and 484 of the Bharatiya Nagrik Suraksha Sanhita, 2023 wherein, prayer has been made for grant of bail as the petitioner is in custody for allegedly committing offence punishable under Sections 111(2)(b), 111(3), 111(4), 319(2), 318(4), 338, 336(B), 340(2), 61(2), of the BNS and Section 66(B), 66(C)/66(D) and 84(C) of the I.T. Act.

2. Heard, learned counsel for the petitioners, 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.165/2025, pending in the Court of learned Additional Sessions Judge-II cum Cyber Crime Special Court, 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.)

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