Ramesh Kisku Aged About 35 Years Son Of ... vs The State Of Jharkhand .... .... ...
2025 Latest Caselaw 4086 Jhar

Jharkhand High Court

Ramesh Kisku Aged About 35 Years Son Of ... vs The State Of Jharkhand .... .... ... on 19 June, 2025

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                           [2025:JHHC:16159]
IN THE HIGH COURT OF JHARKHAND AT RANCHI
                B.A. No.4839 of 2025
                            ------

1. Ramesh Kisku aged about 35 years son of Mahadeo Kisku resident of village Pordag

2. Chhakan Kisku @ Chhakkan Kisku aged about 23 years son of Bhagwan Kisku resident of village Chachariya, both P.O.- Pordag, P.S.- Nimiaghat, District- Giridih ... .... .... Petitioners Versus The State of Jharkhand .... .... Opposite Party

------

CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

------

     For the Petitioners        : Mr. S. K. Murty, Advocate
     For the State              : Ms. Amrita Kumari, Addl.P.P
                                      ------
     Order No.02 Dated- 19-06-2025
           Heard the parties.

The petitioners have been made accused in connection Nimiaghat P.S. Case No.97 of 2018 corresponding to G.R. No.46 of 2019 registered for the offences punishable under Section 302, 201 of the Indian Penal Code.

Learned counsel for the petitioners submits that the allegation against the petitioners is that the petitioners have committed the murder of Rupan Besra. It is submitted that the allegation against the petitioners is false. Drawing attention of this Court towards para-12 of the instant bail application, learned counsel for the petitioners submits that the petitioners have no criminal antecedent. It is further submitted that though the petitioners are not named in the F.I.R. yet they have been implicated in this case only on the basis of confessional statement of Nunu Ram Manjhi. It is next submitted that the said Nunu Ram Manjhi was admitted to bail and he was acquitted vide judgment dated 30.03.2024 passed by the learned Additional Sessions Judge-I, Giridih in Sessions Trial No.75 of 2019. It is also submitted that charge-sheet has already been submitted in this case. It is further submitted that none of the witness could say as to who committed the murder of the deceased. It is lastly submitted that the petitioners have been in custody since 11.03.2025 as is evident from para-01 of the instant bail application. Hence it is submitted that the petitioners be released on bail.

Learned Addl. P.P. opposes the prayer for bail.

Considering the facts of this case, the above-named petitioners are directed to be enlarged on bail on furnishing bail bond of Rs.25,000/- (Rupees twenty five thousand) each with two sureties of the like amount each to the satisfaction of learned J.M.-1st Class, Giridih in connection with Nimiaghat P.S. Case No.97 of 2018 corresponding to G.R. No.46 of 2019 with the condition that they will co-operate with the trial of the case and furnish their mobile number and photocopy of the Aadhar Card in the court below with an undertaking that they will not change their mobile number during the trial of the case.

(Anil Kumar Choudhary, J.) Animesh/