Patna High Court - Orders
Sumit Ranjan @ Sumit Kumar vs The State Of Bihar on 5 January, 2026
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.83201 of 2025
Arising Out of PS. Case No.-19 Year-2025 Thana- Cyber P.S. District- West Champaran
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Sumit Ranjan @ Sumit Kumar S/O Kanhaiya Prasad @ Kanhaiya Lall R/O
Village - Indrapuri, P.S - Bettiah Town, Distt.- West Champaran
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ranjeet Patel , Advocate
For the Opposite Party/s : Mr. Uday Chand Prasad , APP
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
2 05-01-2026Heard learned counsel for the petitioner and the State.
2. Petitioner apprehends arrest in a case registered for the offence punishable under sections 318 ( 4 ), and 319 ( 2 ) of BNS and sections 65 , 66, 66 (C) and 66 ( D ) of the IT Act, 2000.
3 . As per the prosecution case , informant namely , Babita Kumari reported that she is working as Aadhar operator in +2 High school and this petitioner in connivance with other co-accused persons unauthorisedly accessed the Aadhar system and misused, the informant's biometric data to carry out illegal Aadhaar enrollment, amounting to cheating, Patna High Court CR. MISC. No.83201 of 2025(2) dt.05-01-2026 2/2 impersonation , identity theft and electronic forgery .
4. During course of investigation , it has come that it was this petitioner who did L1 , L2 process by virtue of taking IRIS and finger prints of ten fingers of informant and he uploaded the same into his system.
5 . Considering the nature of accusation , gravity of offence and other circumstances of the case, prayer for pre- arrest bail of the petitioner is rejected.
(Prabhat Kumar Singh, J) Koushik/-
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