Patna High Court - Orders
Rohit Kumar Raj @ Rohit Raj vs The State Of Bihar on 7 November, 2025
Author: Chandra Shekhar Jha
Bench: Chandra Shekhar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.74603 of 2025
Arising Out of PS. Case No.-35 Year-2025 Thana- Cyber P.S. District- Lakhisarai
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Rohit Kumar Raj @ Rohit Raj, S/o Umesh Ram, R/o Village-Jakarpura Naya
Tola, P.S.- Surajgarha, District- Lakhisarai (Bihar)
... ... Petitioner
Versus
The State of Bihar
... ... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Ritu Raj Shukla, Advocate
For the Opposite Party/s : Mr. Anil Kumar Singh No.1, APP
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CORAM: HONOURABLE MR. JUSTICE CHANDRA SHEKHAR JHA
ORAL ORDER
2 07-11-2025Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
2. The accused/petitioner seeks bail in connection with Lakhisarai Cyber P.S. Case No.35 of 2025 registered for the offences punishable under Sections 340(2), 338, 336(3), 318(4), 61(1) of the Bhartiya Nyaya Sanhita, 2023 (for short 'B.N.S.') as well as Sections 66-C and 66-D of the Information and Technology Act.
3. The accused/petitioner is named in the FIR and is in custody since 25.08.2025.
4. Allegation against the petitioner is to involve in cyber fraud along with other co-accused persons and thus, by cheated several innocent persons by creating forged Patna High Court CR. MISC. No.74603 of 2025(2) dt.07-11-2025 2/3 documents, etc.
5. It is submitted by learned counsel appearing for the petitioner that name of this petitioner transpired on the basis of disclosure made by apprehended co-accused Sourabh Kumar. It is submitted that on the basis of which one shop namely, M/s King Photoshop was raided, with which, this petitioner was alleged to associate. It is pointed out that nothing incriminating appears recovered from petitioner, suggesting his involvement doubtful qua crime in question and merely as he found involved in one similar nature of offence, he was implicated with this case also. It is pointed out that in previously instituted case, the petitioner is on bail.
6. Learned APP opposed the prayer for grant of bail to the petitioner.
7. In view of aforesaid factual submissions and by taking note of fact as FIR itself suggest that no incriminating material prima facie appears to be recovered from possession of this petitioner suggesting his involvement doubtful with crime in question, where petitioner remains in custody since 25.08.2025, accordingly, the petitioner, above-named, is Patna High Court CR. MISC. No.74603 of 2025(2) dt.07-11-2025 3/3 directed to be released on bail furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Lakhisarai in connection with Lakhisarai Cyber P.S. Case No.35 of 2025 subject to the conditions as laid down under Section 437(3) of the Code of Criminal Procedure (for short 'CrPC')/under Section 480(3) of the Bhartiya Nagrik Suraksha Sanhita (for short 'BNSS').
(Chandra Shekhar Jha, J.) Sanjeet/-
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