MUKESH RABIDAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has been made accused in connection with Nirsa P.S. Case No. 4 of 2025 for the offences registered under Sec. 316(2), 319(2), 318(4), 111 of the Bharatiya Nyaya Sanhita, 2023 and Sec. 66(C), 66(D) of the I.T. Act, pending in the court of learned District and Additional Sessions Judge-II-cum-Special Judge (Cyber Cases), Dhanbad.

(3.) On 6/1/2025 at 12.00 noon, Cyber Police, Nirsa on the basis of confidential information that cyber criminals have assembled in the house of Chhotku Ravidas at Pithakiyari, raided his house and apprehended several accused persons including this petitioner. On search, mobile phones and other articles were recovered from their possession.