Patna High Court - Orders
Parwej Alam @ Parwez Alam vs The State Of Bihar on 19 March, 2026
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.6228 of 2026
Arising Out of PS. Case No.-145 Year-2025 Thana- Cyber P.S. District- East Champaran
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Parwej Alam @ Parwez Alam S/O Nijamudin Ansari @ Nizamuddin Ansari
Resident of Village- Tikaita, P.S- Turkauliya @ Turkaulia, District- East
Champaran, Bihar- 845437.
... ... Petitioner/s
Versus
1. The State of Bihar
2. The Cyber Crime Unit through S.P., East Champaran Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mrs. Nivedita Nirvikar, Sr. Adv
Mr. Shashank Shekhar, Adv
Mr. Amar Shakti, Adv
Mr.Arya Achint, Adv
For the Opposite Party/s : Mr.Anish Chandra, APP
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CORAM: HONOURABLE MR. JUSTICE RAMESH CHAND
MALVIYA
ORAL ORDER
3 19-03-2026Heard learned counsel for the petitioner and learned APP for the State.
2. The petitioner apprehends his arrest in connection with Motihari Cyber P.S. Case No. 145 of 2025 dated 02.09.2025 registered for the offences punishable under Sections 303(2), 318(4), 319(2), 338, 336(2), 340(2), 61(c) of the Bhartiya Nyaya Sanhita, 2023 and Sections 66, 66(c) and 66(d) of the Information Technology Act.
3. As per the prosecution case, petitioner is alleged that he along with other co-accused persons were operating a business of Cyber Fraud and online gaming and when raid was Patna High Court CR. MISC. No.6228 of 2026(3) dt.19-03-2026 2/8 conducted in the house of the petitioner, several equipments and documents related to cyber fraud was recovered.
4. Learned counsel for the petitioner submits that petitioner has falsely been implicated in this case. It is next submitted that petitioner has got no criminal antecedent as stated in Paragraph No. 3 of the bail petition. She further submits that raid was conducted in the house of Nijamudin Ansari @ Nizamudding Ansari in village Tikaita and several equipments were recovered i.e., 30 mobile phones of various companies, 01 finger scanner device, 03 Router devices, 01 Pendrive, 02 Bluetooth connectors, 182 blank smart cards, 09 sim card wrappers of various companies, 01 passport, 05 vehicle registration certificates, 32 ATM cards of various banks, 23 Bank Cheque Books, 11 Bank Passbooks, 03 voter ID cards, 03 Aadhar cards, 02 Pan cards, 04 various ID cards, 03 Diaries, 35 empty mobile phone boxes, 10 empty gigabyte motherboard boxes, 07 Acer LCD monitors, 01 Hikvision DVR machine, 01 Epson color printer, 07 assembled CPUs and 12 pages documents including rent agreements, mobile numbers, email lists, and a Ukraine Ministry of Education Certificate in the name of Parwej Alam (Passport No. U2183785). Moreover, black Scorpio Vehicle (Reg No. BR05B0786) and Indian Patna High Court CR. MISC. No.6228 of 2026(3) dt.19-03-2026 3/8 currency totaling Rs. 30,000/- (in 60 notes of 500 denomination) were recovered and upon starting the seized CPUs, it was discovered that millions of email IDs had been created using fake mobile numbers for the purpose of committing online fraud.
5. It is further submitted that Mexican Driving License and a Nepali citizenship certificate were discovered which has been assumed by authorities that accused persons manufacture Fake ID cards and documents and also rent agreement on non judicial stamp paper was recovered showing that the upper floor was rented to the petitioner and one Saurabh Kumar, suggesting their joint involvement in cyber fraud. It has been claimed that that on checking of the recovered bank passbooks via the Cyber Police Protal revealed that complaints from various states are registered against these accounts and the diaries recovered, contained methods of cyber fraud, computer coding and financial transaction records, furthermore, a book on the Constitution of Nepal was found suggesting deep links with Nepal.
6. It is next submitted that petitioner is highly proficient software developer specialized in Python Programming and a bona fide local businessman operating a Patna High Court CR. MISC. No.6228 of 2026(3) dt.19-03-2026 4/8 hardware store. In addition to his retail business, the petitioner is duly registered agent with the recognized fin-tech platform 'Spice Money' authorized to facilitate Aadhaar-enabled Payment Services for the general public and the biometric scanner and other digital hardware recovered from the petitioner's premises are the standard and mandatory tool of his trade, essential for conducting authorized financial transactions and technical development work. She further submits that petitioner utilized his technical expertize for 'Gaming Arbitrage' which is defined as the process of using software automation to take advantage of various rewards, bonuses and cashback incentives offered by online platforms. She further submits that 'synthetic Identifiers' (such as Mexican or Argentinian document templates) mentioned in the FIR neither stolen identities of real individuals nor they were created by the petitioner rather they downloaded these templates from public repositories, like 'Scribd' to serve as Digital Proxies. So far as thousand of usernames, email IDs, and passwords mentioned were not manually created for fraud, but were automatically generated by a Python Script designed by the petitioner.
7. It is next submitted that the Prohibition and Regulation of Online Gaming Act, 2025 which imposes a total Patna High Court CR. MISC. No.6228 of 2026(3) dt.19-03-2026 5/8 ban on online money games, officially came into force on 01.10.2025. The records clearly shows that the alleged incident and the registration of the FIR took place on 02.09.2025 which is nearly a month before the new Act became law. It has been claimed that the 32 ATM cards and 11 passbooks seized by the police are all issued in the name of the petitioner or his immediate family members, which is evidence of complete financial transparency. She further submits that petitioner is medical aspirant whose education in Ukraine war was tragically interrupted by the war. Further more, the presence of the Constitution of Nepal and documents of Nepali citizen is purely incidental and the said documents belong to his friend, namely, Ravi who stayed at the petitioner's residence for two days. Moreover, the petitioner's father has a long history of working in Nepal.
8. It is, lastly, submitted by the learned counsel for the petitioner that upon perusal of the entire FIR, there is not a single mention of a 'Complainant' or a 'Victim' who has been cheated for a single rupee; the entire case is built on a subjective interpretation of hardware and coding diaries without evidence of 'Wrongful Loss' to any person.
9. Learned APP for the State opposes the prayer for Patna High Court CR. MISC. No.6228 of 2026(3) dt.19-03-2026 6/8 Anticipatory Bail of the petitioner and submits that the petitioner is also one of the main culprit in this Cyber fraud and the recovery for Constitution of Nepal and Mexican driving license and certain international documents creates a serious doubt on the petitioner and other accused persons. Moreover, on perusal of all the materials recovered (i.e., national as well as international), it appears that this is totally a case of Cyber fraud which is operated at international level and all the accused persons are committing fraud with the innocent people of this country. He further submits that for proper investigation of this case and to conclude the investigation, petitioner along with their whole gang are required to be in police custody because is they got privilege of bail, they may tamper the evidences and influence the witnesses, so petitioner along with their gang does not deserves privilege of anticipatory bail.
10. From perusal of the FIR, case diary, impugned order dated 08.12.2025, it appears that the petitioner is named in the FIR and according to the FIR, the allegation against the petitioner along with other accused persons including co- accused, Ravi Kumar Yadav, who is Nepali Citizen were engaged in online gaming and Cyber Fraud by creating a fake E-mail Id and documents. On secret informant, when police Patna High Court CR. MISC. No.6228 of 2026(3) dt.19-03-2026 7/8 party conducted raid at the house of the accused persons, various articles have been recovered, i.e., 30 mobile phones of various companies, 01 finger scanner device, 03 Router devices, 01 Pendrive, 02 Bluetooth connectors, 182 blank smart cards, 09 sim card wrappers of various companies, 01 passport, 05 vehicle registration certificates, 32 ATM cards of various banks, 23 Bank Cheque Books, 11 Bank Passbooks, 03 voter ID cards, 03 Aadhar cards, 02 Pan cards, 04 various ID cards, 03 Diaries, 35 empty mobile phone boxes, 10 empty gigabyte motherboard boxes, 07 Acer LCD monitors, 01 Hikvision DVR machine, 01 Epson color printer, 07 assembled CPUs and several documents like rent agreements, mobile numbers, email lists and a Ukraine Ministry of Education Certificate in the name of Parwej Alam (Passport No. U2183785). Moreover, black Scorpio Vehicle (Reg No. BR05B0786) and Indian currency totaling Rs. 30,000/- (in 60 notes of 500 denominations) which is apparent from the seizure list which is on record. Except these, various other fake Identity Cards, bank accounts and documents related to baiting websites were recovered from the pen-drive which is apparent from Paragraph 61, 67 and 68 of the case diary. Moreover, complaints from other States, like, Gujarat and Rajasthan have also been registered, regarding the bank Patna High Court CR. MISC. No.6228 of 2026(3) dt.19-03-2026 8/8 accounts which is operated by the accused persons. Moreover, all the witnesses have fully supported the case of the prosecution. Moreover, on perusal of the Statement recorded under Section 161 of the Cr.P.C. and various other documents, it appears that it seems to be international fraud operated by the petitioner and the other accused persons and petitioner is also the culprit and totally involved in this Cyber Fraud and used to cheat the innocent people. Moreover, the case is under investigation at an initial stage and also learned APP has submitted that for proper investigation of this case, petitioner along with their gang are required to be in custody because there is every possibility that if the petitioner is enlarged on bail, he may tamper the evidences and influence the witnesses. Therefore, considering the submissions made by the learned counsel for the petitioner as also learned APP for the State, this Court in any manner is not inclined to grant privilege of anticipatory bail to the petitioner.
11. Accordingly, the anticipatory bail application of the petitioner is rejected.
(Ramesh Chand Malviya, J) Sunnykr/-
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