Jharkhand High Court
Ramesh Kumar Mandal (Age25 Years) S/O ... vs The State Of Jharkhand ... Opp. Party on 17 July, 2025
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
[ 2025:JHHC:19602]
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 5982 of 2025
Ramesh Kumar Mandal (Age25 years) S/o Shankar Mandal
Resident of Village-Jagadih, P.O-Karnjo, P.S.- Karon, District-
Deoghar (Jharkhand)-815357. ... Petitioner
Versus
The State of Jharkhand ... Opp. party
Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
For the Petitioner : Mr. Shiv Prasad , Adv.
For the State : Mr. Bishambhar Shastri, Addl. PP.
03 / 17.07.2025Heard the parties.
The petitioner has been made accused in connection with Deoghar (Cyber) P.S. Case No. 73 of 2025 registered for the offence punishable under Sections 111(2) (b), 111(3), 111(4), 319(2), 318(4), 338, 336(3), 340 (2), 61 (2) of the B.N.S., 2023 and Section 66B, 66C, 66D, 84C of I.T. Act..
Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in cyber-crime. It is next submitted that the allegation against the petitioner is false. It is then submitted that there is no money trail involved in this case and only one mobile with two sim cards has been recovered from the possession of the petitioner. It is next submitted that the petitioner has been in jail custody since 28.04.2025, as mentioned in para 11 of this bail application. It is next submitted by learned counsel for the petitioner that the petitioner is ready and willing to co- operate with the trial of the case. It is next submitted that the co-accused with similar allegations has already been admitted on bail by this court vide order dated 09.07.2025 passed in B.A. No. 5605 of 2025 hence, the petitioner may be admitted to regular bail.
Learned Addl. P.P. opposed the prayer for regular bail .
Considering submissions of learned counsels and the facts as stated above, I am inclined to release the petitioner on bail. Hence, the court below is directed to release the petitioner on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge II-cum- Special Judge, Cyber Crime Special Court, Deoghar in connection with Deoghar (Cyber) P.S. Case No. 73 of 2025 with the condition that the petitioner will co-operate with the trial of the case and will furnish mobile phone number and photocopy of the Aadhar Card in the court below with an undertaking that he will not change the mobile phone number during the trial of the case.
(ANIL KUMAR CHOUDHARY, J.) Smita/-
[ 2025:JHHC:19602] IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A. No. 5982 of 2025 Ramesh Kumar Mandal (Age25 years) S/o Shankar Mandal Resident of Village-Jagadih, P.O-Karnjo, P.S.- Karon, District- Deoghar (Jharkhand)-815357. ... Petitioner Versus The State of Jharkhand ... Opp. party Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY For the Petitioner : Mr. Shiv Prasad , Adv. For the State : Mr. Bishambhar Shastri, Addl. PP.
03 / 17.07.2025 Heard the parties.
The petitioner has been made accused in connection with Deoghar (Cyber) P.S. Case No. 73 of 2025 registered for the offence punishable under Sections 111(2) (b), 111(3), 111(4), 319(2), 318(4), 338, 336(3), 340 (2), 61 (2) of the B.N.S., 2023 and Section 66B, 66C, 66D, 84C of I.T. Act..
Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in cyber-crime. It is next submitted that the allegation against the petitioner is false. It is then submitted that there is no money trail involved in this case and only one mobile with two sim cards has been recovered from the possession of the petitioner. It is next submitted that the petitioner has been in jail custody since 28.04.2025, as mentioned in para 11 of this bail application. It is next submitted by learned counsel for the petitioner that the petitioner is ready and willing to co- operate with the trial of the case. It is next submitted that the co-accused with similar allegations has already been admitted on bail by this court vide order dated 09.07.2025 passed in B.A. No. 5605 of 2025 hence, the petitioner may be admitted to regular bail.
Learned Addl. P.P. opposed the prayer for regular bail .
Considering submissions of learned counsels and the facts as stated above, I am inclined to release the petitioner on bail. Hence, the court below is directed to release the petitioner on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge II-cum- Special Judge, Cyber Crime Special Court, Deoghar in connection with Deoghar (Cyber) P.S. Case No. 73 of 2025 with the condition that the petitioner will co-operate with the trial of the case and will furnish mobile phone number and photocopy of the Aadhar Card in the court below with an undertaking that he will not change the mobile phone number during the trial of the case.
(ANIL KUMAR CHOUDHARY, J.) Smita/-
[ 2025:JHHC:19602] IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A. No. 5982 of 2025 Ramesh Kumar Mandal (Age25 years) S/o Shankar Mandal Resident of Village-Jagadih, P.O-Karnjo, P.S.- Karon, District- Deoghar (Jharkhand)-815357. ... Petitioner Versus The State of Jharkhand ... Opp. party Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY For the Petitioner : Mr. Shiv Prasad , Adv. For the State : Mr. Bishambhar Shastri, Addl. PP.
03 / 17.07.2025 Heard the parties.
The petitioner has been made accused in connection with Deoghar (Cyber) P.S. Case No. 73 of 2025 registered for the offence punishable under Sections 111(2) (b), 111(3), 111(4), 319(2), 318(4), 338, 336(3), 340 (2), 61 (2) of the B.N.S., 2023 and Section 66B, 66C, 66D, 84C of I.T. Act..
Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in cyber-crime. It is next submitted that the allegation against the petitioner is false. It is then submitted that there is no money trail involved in this case and only one mobile with two sim cards has been recovered from the possession of the petitioner. It is next submitted that the petitioner has been in jail custody since 28.04.2025, as mentioned in para 11 of this bail application. It is next submitted by learned counsel for the petitioner that the petitioner is ready and willing to co- operate with the trial of the case. It is next submitted that the co-accused with similar allegations has already been admitted on bail by this court vide order dated 09.07.2025 passed in B.A. No. 5605 of 2025 hence, the petitioner may be admitted to regular bail.
Learned Addl. P.P. opposed the prayer for regular bail .
Considering submissions of learned counsels and the facts as stated above, I am inclined to release the petitioner on bail. Hence, the court below is directed to release the petitioner on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge II-cum- Special Judge, Cyber Crime Special Court, Deoghar in connection with Deoghar (Cyber) P.S. Case No. 73 of 2025 with the condition that the petitioner will co-operate with the trial of the case and will furnish mobile phone number and photocopy of the Aadhar Card in the court below with an undertaking that he will not change the mobile phone number during the trial of the case.
(ANIL KUMAR CHOUDHARY, J.) Smita/-
[ 2025:JHHC:19602] IN THE HIGH COURT OF JHARKHAND AT RANCHI B.A. No. 5982 of 2025 Ramesh Kumar Mandal (Age25 years) S/o Shankar Mandal Resident of Village-Jagadih, P.O-Karnjo, P.S.- Karon, District- Deoghar (Jharkhand)-815357. ... Petitioner Versus The State of Jharkhand ... Opp. party Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY For the Petitioner : Mr. Shiv Prasad , Adv. For the State : Mr. Bishambhar Shastri, Addl. PP.
03 / 17.07.2025 Heard the parties.
The petitioner has been made accused in connection with Deoghar (Cyber) P.S. Case No. 73 of 2025 registered for the offence punishable under Sections 111(2) (b), 111(3), 111(4), 319(2), 318(4), 338, 336(3), 340 (2), 61 (2) of the B.N.S., 2023 and Section 66B, 66C, 66D, 84C of I.T. Act..
Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner was involved in cyber-crime. It is next submitted that the allegation against the petitioner is false. It is then submitted that there is no money trail involved in this case and only one mobile with two sim cards has been recovered from the possession of the petitioner. It is next submitted that the petitioner has been in jail custody since 28.04.2025, as mentioned in para 11 of this bail application. It is next submitted by learned counsel for the petitioner that the petitioner is ready and willing to co- operate with the trial of the case. It is next submitted that the co-accused with similar allegations has already been admitted on bail by this court vide order dated 09.07.2025 passed in B.A. No. 5605 of 2025 hence, the petitioner may be admitted to regular bail.
Learned Addl. P.P. opposed the prayer for regular bail .
Considering submissions of learned counsels and the facts as stated above, I am inclined to release the petitioner on bail. Hence, the court below is directed to release the petitioner on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge II-cum- Special Judge, Cyber Crime Special Court, Deoghar in connection with Deoghar (Cyber) P.S. Case No. 73 of 2025 with the condition that the petitioner will co-operate with the trial of the case and will furnish mobile phone number and photocopy of the Aadhar Card in the court below with an undertaking that he will not change the mobile phone number during the trial of the case.
(ANIL KUMAR CHOUDHARY, J.) Smita/-