Patna High Court - Orders
Ram Babu Yadav @ Ram Babu Kumar Yadav vs The State Of Bihar on 2 December, 2025
Author: Chandra Shekhar Jha
Bench: Chandra Shekhar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.61989 of 2025
Arising Out of PS. Case No.-19 Year-2025 Thana- Cyber P.S. District- Patna
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Ram Babu Yadav @ Ram Babu Kumar Yadav S/o Chhathu Lal Yadav R/o
Village- Chakra, P.S.- Siwan Mufassil, District- Siwan (Bihar)
... ... Petitioner/s
Versus
1. The State of Bihar
2. Registrar General, Patna High Court Bihar
... ... Opposite Party/s
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with
CRIMINAL MISCELLANEOUS No. 65913 of 2025
Arising Out of PS. Case No.-19 Year-2025 Thana- Cyber P.S. District- Patna
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Pawan Kumar Son of Navin Kumar Singh Resident of Mohalla- Saristabad
House No. C/5 Azad Path, Near Durga Mandir, P.S.- Gardanibagh, District-
Patna
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
Appearance :
(In CRIMINAL MISCELLANEOUS No. 61989 of 2025)
For the Petitioner/s : Mr. Ajay Kr. Thakur, Adv
: Mr. Piyush Parasar, Adv
: Mr. Amrit Kumar, Adv
For the Opposite Party/s : Dr. Indiwar Kumari, APP
(In CRIMINAL MISCELLANEOUS No. 65913 of 2025)
For the Petitioner/s : Mr. Y.C. Verma, Sr. Adv
: Mr. Madhav Raj, Adv
For the Opposite Party/s : Mr. Binod Kumar, APP
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CORAM: HONOURABLE MR. JUSTICE CHANDRA SHEKHAR JHA
ORAL ORDER
4 02-12-2025Cr. Misc. No.61989 of 2025 Heard the parties.
2. The petitioner seeks bail in connection with Patna Cyber P.S. Case No. 19 of 2025 registered for the offences under Sections 337 and 336(3) of the Bharatiya Nyaya Sanhita and Section 66 of the IT Act.
Patna High Court CR. MISC. No.61989 of 2025(4) dt.02-12-2025 2/6
3. The petitioner is not named in the F.I.R. and is in custody since 27.03.2025.
4. As per FIR, which was lodged by learned Registrar General of Patna High Court alleging that a fake website which closely mimics the official website of Hon'ble Patna High Court have been discovered during the course of browsing internet and searching for Patna High Court through google search engine. The fake website is hosted on a different url i.e., http://phc.egovbihar.in containing obsolete data. The glaring difference which suggests website in issue as fake and illegally hosted is that same was accessed directly by the user through login page "Employee Login Menu" by using "Emp. No." and "password", the provision which is not available in original website of the Patna High Court.
5. Mr. Ajay Kr. Thakur, learned counsel appearing on behalf of the petitioner submitted that during entire investigation nothing surfaced, which may suggest that petitioner have created a forged website or contributed in its creation. It is submitted that petitioner himself is a victim of circumstances as he was cheated Rs. 3.5 lakhs by fraudsters for appointment in Patna High Court. It is submitted that petitioner gave aforesaid cash to one Chandan Kumar Singh and Sonu Kumar, the details of which was given to Patna High Court CR. MISC. No.61989 of 2025(4) dt.02-12-2025 3/6 police, rather acting on his complaint police took him in custody. Arguing further, it is submitted that different i-cards of employee of the High Court and fake joining letter issued for Vidhan Sabha was seized from alleged room from where petitioner was arrested having otherwise no connection with the fake website. It is also pointed out that these seized documents not appears to be recovered from the conscious physical possession of this petitioner, where during the search of premises provisions of Section 103(4) of the BNSS also not appears followed. It is further submitted that seizure list also appears doubtful being supported by police personnel rather by independent witnesses. While concluding the argument it is submitted that, petitioner is a man of clean antecedent and moreover, investigation of this case has already completed, and as such, there is no chance of tampering with the evidence.
6. Learned APP appearing on behalf of the State, opposes the prayer for bail.
7. In view of aforesaid factual submission and by taking note of fact as prima-facie nothing incriminating appears during investigation as to suggest any involvement of this petitioner qua hosting of fake website as alleged, coupled with the fact as petitioner remains in custody since 27.03.2025, being a man of Patna High Court CR. MISC. No.61989 of 2025(4) dt.02-12-2025 4/6 clean antecedent, accordingly above named petitioner, is directed to be released on bail in connection with Patna Cyber P.S. Case No. 19 of 2025 on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, First Class-III, Patna/concerned court, subject to the conditions as mentioned under Section 480(3) of the B.N.S.S. Cr. Misc. No.65913 of 2025 Heard the parties.
2. The petitioner seeks bail in connection with Patna Cyber P.S. Case No. 19 of 2025 registered for the offences under Sections 337 and 336(3) of the Bharatiya Nyaya Sanhita and Section 66 of the IT Act.
3. The petitioner is not named in the F.I.R. and is in custody since 23.04.2025.
4. As per FIR, which was lodged by learned Registrar General of Patna High Court alleging that a fake website which closely mimics the official website of Hon'ble Patna High Court have been discovered during the course of browsing internet and searching for Patna High Court through google search engine. The fake website is hosted on a different url i.e., http://phc.egovbihar.in containing obsolete data. The glaring Patna High Court CR. MISC. No.61989 of 2025(4) dt.02-12-2025 5/6 difference which suggests website in issue as fake and illegally hosted is that same was accessed directly by the user through login page "Employee Login Menu" by using "Emp. No." and "password", the provision which is not available in original website of the Patna High Court.
5. Mr. Y.C. Verma, learned sr. counsel appearing on behalf of the petitioner submitted that during entire investigation nothing surfaced, which may suggest that petitioner have created a forged website and his name transpired in the present case on the basis of confessional statement of Ram Babu Yadav, in furtherance of which nothing incriminating recovered from the possession of this petitioner as to connect him with the present crime in question. While concluding the argument it is submitted that, petitioner found involved in one more case, where he is on bail and moreover, investigation of this case has already completed, and as such, there is no chance of tampering with the evidence.
6. Learned APP appearing on behalf of the State, opposes the prayer for bail.
7. In view of aforesaid factual submission and by taking note of fact as prima-facie save and except suspicion arising out of confessional statement nothing incriminating appears during Patna High Court CR. MISC. No.61989 of 2025(4) dt.02-12-2025 6/6 investigation as to suggest any involvement of this petitioner qua hosting of fake website as alleged, coupled with the fact that investigation of this case is completed, where petitioner remains in custody since 23.04.2025, accordingly above named petitioner, is directed to be released on bail in connection with Patna Cyber P.S. Case No. 19 of 2025 on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, First Class-III, Patna/concerned court, subject to the conditions as mentioned under Section 480(3) of the B.N.S.S. (Chandra Shekhar Jha, J.) S.Tripathi/-
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