Jharkhand High Court
Suketu Jiten Mody vs The State Of Jharkhand & Ors on 18 February, 2026
Author: Gautam Kumar Choudhary
Bench: Gautam Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (Cr) No. 721 of 2024
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Suketu Jiten Mody ... .... Petitioner Versus The State of Jharkhand & Ors. ... .... Respondents
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CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY
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For the Petitioner : Mr. Janak Kr. Mishra, Advocate For the Respondent-State : AC to AAG-III For the Respondent No.4 : Mr. Anupam Anand, Advocate Mr. Pranav Kumar, Advocate For the Respondent No.6 : Ms. Sweta Shukla, Advocate Ms. Aditi Raj, Advocate
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Oral Order 04 / Dated : 18. 02.2026 The instant writ petition has been filed for quashing the order dated 04.05.2024 passed by Addl. Judicial Commissioner-II-cum-Special Judge, Cyber Crimes, Ranchi in Misc. Cr. Application No. 1256 of 2024 (Cyber P.S. Case No. 112 of 2024), whereby and whereunder, the amount, which was deposited in the account of the petitioner, has been directed to be released in favour of respondent no. 6.
It is submitted by learned counsel for the petitioner that as a matter of fact, the petitioner himself is a victim of cybercrime.
Be that as it may, since the order, under challenge, is judicial order, therefore, the petitioner is permitted to convert this Writ Petition (Cr.) into Cr. Misc. Petition under Section 528 of BNSS, 2023.
On conversion, let a fresh stamp report be done and be placed before an appropriate Bench.
(Gautam Kumar Choudhary, J.) AKT/Satayendra Uploaded 19.02.2026